Citation : 2022 Latest Caselaw 6688 P&H
Judgement Date : 12 July, 2022
236
CRM-A-360-2019
KULWINDER SINGH
V/S
AJAY KAMBOJ
Present:- Mr. G.B.S. Gill, Advocate
for the applicant/appellant.
*****
The instant application has been filed under Section 378(4) of the
Code of Criminal Procedure seeking leave to file appeal against the judgment of
acquittal dated 11.09.2018 passed by the Chief Judicial Magistrate, Sirsa.
Considering the fact that the judgment has been passed in a complaint instituted
by the applicant/appellant, the instant application is allowed.
Registry is directed to assign appeal number to the instant case
forthwith.
(VINOD S. BHARDWAJ) JUDGE 12.07.2022 S.Sharma(syr)
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