Smt. Usha Kelkar vs Rajesh Verma
2022 Latest Caselaw 5708 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                       Order Sheet

                                  CRMP No. 1512 of 2022

                         Smt. Usha Kelkar Versus Rajesh Verma




 12/09/2022         Mr. Vinay Nagdev, counsel for the petitioner.

                    Heard on Cr.M.P. followed by acquittal appeal preferred
              against the judgment dated 15.07.2022 passed by the learned
              Judicial Magistrate First Class, Raipur, District - Raipur (C.G.) in
              Complaint Case No. 1379/2019 whereby and whereunder learned
              trial Court acquitted the accused of charge 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