Yugal Kishore Sahu vs Aakash Sachdev
2022 Latest Caselaw 574 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                               CRMP No. 177 of 2022
                    Yugal Kishore Sahu Versus Aakash Sachdev
                      (proceedings through video conferencing)

   1

01.02.2022         Mr. Shivendu Pandya, Advocate for petitioner.
                   None appeared for Respondent.

Heard on application under Section 378(4) of CrPC for special leave to appeal against the judgment of acquittal dated 05.10.2021 passed by Judicial Magistrate, First Class, Rajim District Gariyaband Chhattisgarh, acquitting respondent from the charges under Section 138 of Negotiable Instruments Act, 1881.

On due consideration, the ground raised by the petitioner in the application appears to be arguable.

Accordingly, application for leave to appeal is allowed.

Registry is directed to register Acquittal Appeal.

Call for the record of court below.

Let the matter be listed after receipt of record.

Sd/-

(Parth Prateem Sahu) Judge

Pawan