Kumari Kamna Vishwakarma vs Laxmi Prasad Vishwakarma
2022 Latest Caselaw 5128 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                        Order Sheet

                                   CRMP No. 873 of 2022

            Kumari Kamna Vishwakarma Versus Laxmi Prasad Vishwakarma




 10/08/2022         Mr. Vipin Punjabi, counsel for the petitioner.

                    Heard on Cr.M.P. followed by acquittal appeal preferred
              against the judgment dated 25.11.2021 passed by the learned
              Judicial Magistrate First Class, Raipur (C.G.) in Complaint Case No.
              4236/2017 whereby and whereunder learned trial Court acquitted the
              accused of charges framed under Section 138 of Negotiable
              Instruments Act.
                     On due consideration, this Court is of the view that special
              leave to appeal may be granted. Consequently, the present Cr.M.P.
              is allowed. Registry is directed to list the matter under the head of
              acquittal appeal.
                    Record of the Court below be called.
                     On petitioner's paying process fee within 10 days, notice along
              with a copy of acquittal appeal be issued to the respondent through

registered and usual mode, returnable within 4 weeks.

List the matter for further hearing after service to respondent is complete and record is available.

Sd/-

(Rajani Dubey) Judge

H.L. Sahu