Punjab-Haryana High Court
Dilawar Singh vs Bhim Singh on 7 November, 2025
CRA-AS-227-2022 (O&M)
[arising out of CRM-A-2252-MA-2017] 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
223
CRA-AS-227-2022 (O&M)
[arising out of CRM-A-2252-MA-2017]
Date of Decision: November 07, 2025
Dilawar Singh
.....Appellant
Versus
Bhim Singh
.....Respondent
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: None.
***
SANJAY VASHISTH, J.
1. Appellant - Dilawar Singh had filed an application seeking
grant of leave to appeal against the judgment of acquittal dated
05.08.2017, passed by learned Judicial Magistrate Ist Class, Panipat, in
Complaint case bearing No. 81 of 2015, CIS No. 109/2015, instituted on
29.01.2015, under Section(s) 138/142 of the Negotiable Instruments Act,
1881, titled as 'Dilawar Singh v. Bhim Singh', whereby the complaint
filed by him was dismissed by acquitting the accused.
The said application was allowed by the Co-ordinate Bench
of this Court, vide order dated 24.08.2022. Consequently, appeal No.
CRA-AS-227-2022 has been assigned to the present case.
2. Shorn off the factual matrix of the present case, it is suffice
to notice that in the recent mandate of law laid down by Hon'ble the
Apex Court, in the case of M/s Celestium Financial v. A.
Gnanasekaran etc. [Criminal Appeal Nos. 1868-70 of 2025, decided
on 08.04.2025, reported as 2025 (3) RCR (Criminal) 208 : Law
Finder Doc Id # 2737710 : 2025 SCC OnLine SC 1320], their
Lordships' have answered the issue in affirmative that whether an appeal
would be maintainable under the proviso to Section 372 Cr.P.C.
(corresponding Section 413 of BNSS, 2023), against an order of acquittal
CRA-AS-227-2022 (O&M)
passed in a case instituted upon a private complaint, by treating the
complainant in such a proceeding as a 'victim' within the meaning
ascribed to the term under Section 2(wa) of the Cr.P.C.
3. After encapsulating in detail the provisions of Sections 2(d),
(n) & (wa), 24, 200, 372, 377, 378, 386 of the Cr.P.C.; Sections 138, 139,
141, 142, 143 and 147 of the Negotiable Instruments Act, 1881; and the
earlier view point of the Hon'ble Supreme Court taken in the case of
Mallikarjun Kodagali (dead) represented through Legal
representative v. State of Karnataka, (2019) 2 SCC 752, an ongoing
debate whether the right of the victim to file an appeal against acquittal in
a complaint case would fall under Section 372 or Section 378(4) of
Cr.P.C., has been put to rest. Succinctly, in Celestium Financial's case
(supra) it has been held that the 'victim' has a right to file an appeal
under Section 372 of Cr.P.C. before the Court of Sessions.
4. It is apposite to mention here that the judgment in the case
of Celestium Financial (supra) has been followed and relied upon by
this Court in the case of M/s Associated Road Carriers Limited v.
Manjit Singh and others (CRM-A-885-MA-2013, decided on
07.07.2025) as well as by a Co-ordinate Bench of this Court in the case
of Satish Kumar v. Jugal Kishor (CRM-A-2700-MA-2018, decided on
02.07.2025).
5. Having gone through the recent mandate of Hon'ble the
Apex Court in Celestium Financial's case (supra), and the view taken
by this Court in the case of M/s Associated Road Carriers Limited
(supra) as well as by a Co-ordinate Bench of this Court in the case of
Satish Kumar (supra), there exists no ground to take a different view in
the present case.
6. Accordingly, this case is disposed of by directing the learned
Sessions Judge, Panipat, to treat the present appeal as an appeal filed
under Section 372 of the Cr.P.C. (corresponding Section 413 of BNSS,
2023) and entrust the same to any appropriate Court to try the same. The
CRA-AS-227-2022 (O&M)
concerned Court shall decide the appeal on merits as per law, as
expeditiously as possible.
Since similar directions are being passed by this Court in
number of cases, the concerned Appellate Court need not to adhere to the
delay aspect, if any, involved in the case, for the purpose of considering
the issue raised in the appeal and its disposal on merit.
7. The Registry is directed to transmit this order alongwith
copy of the complete paper-book of this case, as also return the record of
the Trial Court, if received, to the learned Sessions Judge, Panipat,
forthwith.
8. Disposed of accordingly.
9. Pending miscellaneous application(s), if any, also stands
disposed of.
( SANJAY VASHISTH )
JUDGE
November 07, 2025
Pkapoor
Whether speaking/reasoned Yes
Whether reportable No
