Monalisa Agrawal vs Gokulanand Khamhari
2023 Latest Caselaw 1109 Chatt

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              HIGH COURT OF CHHATTISGARH, BILASPUR

                               CRMP No. 307 of 2023

  •    Monalisa Agrawal W/o Shri Ajay Kumar Agrawal,proprietor Of M/s Mahalaxmi
       Tractors, Through Power Of Attorney Shri Brijmohan Agrawal, Aged About 73
       Years, R/o Danipara, Tahsil And District Raigarh Chhattisgarh

                                                                         ---- Petitioner

                                       Versus

  •    Gokulanand Khamhari S/o Shri Tularam Khamhari, R/o Baddhara, Post
       Kanaktura, Tahsil Lakhanpur, P.S. Rengali, District Jharsuguda, Orissa

                                                                       ---- Respondent

For Petitioner : Mr. Mayank Kumar, Advocate.

Hon'ble Shri Justice Arvind Singh Chandel Order On Board

21-02-2023

1. Heard on application for grant of leave to appeal under Section 378(4) of

the Code of Criminal Procedure, 1973. Applicant has preferred an

acquittal appeal against the judgment dated 20.12.2022 passed in

Complaint Case No.734/2012 by which learned Judicial Magistrate, First

Class, Raigarh(Chhattisgarh) acquitted the respondent/accused from

the charges punishable under Sections 138 of the Negotiable Instrument

Act, 1881.

2. Perused the impugned judgment of the learned Court below as well as

other material available on record.

3. On due consideration, it appears that present is a fit case where leave

should be granted. CRMP is allowed. Leave to appeal is granted.

4. Registry is directed to register the CRMP as 'Acquittal Appeal' and list it after four weeks.

5. Accordingly, this CRMP is disposed off.

Sd/-

(Arvind Singh Chandel) JUDGE Nisha