Shriram Transport Finance Com. ... vs Ballu Parihar
2021 Latest Caselaw 7735 MP

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                  THE HIGH COURT OF MADHYA PRADESH
                               CRA No.5489/2021
            Shriram Transport Finance Company Ltd. vs. Ballu Parihar

         Gwalior, Dated :23/11/2021

                Shri M.L. Tomar, Counsel for the appellant.

                This appeal under Section 372 of Cr.P.C. has been filed against

         the judgment dated 15.7.2021 passed by JMFC, District Shivpuri in

         Criminal Case No.133/2018 by which the respondent has been

acquitted for the charge under Section 138 of Negotiable Instruments

Act.

It is submitted by the counsel for the appellant that in fact this

criminal appeal has been filed wrongly whereas an application for

grant of leave to file an appeal should have been filed. Accordingly,

he may be permitted to withdraw this criminal appeal with liberty to

file an application for grant of leave to appeal.

In view of the submission made by the counsel for the

appellant, the appeal is dismissed as withdrawn with aforesaid liberty.

On furnishing photocopy of the judgment dated 15.7.2021, the

Office is directed to return the certified copy of the judgment to the

counsel for the appellant.

                                                               (G.S. Ahluwalia)
(alok)                                                             Judge



ALOK KUMAR
2021.11.23 17:31:10 +05'30'