Krishan Murari Goyal S/O Shri Tara ... vs Smt. Nirmala Jain W/O Late Shri ...
2021 Latest Caselaw 6413 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                 S.B. Criminal Leave To Appeal No. 181/2021

                                   Krishan Murari Goyal S/o Shri Tara Chand Agarwal
                                                                                                        ----Appellant
                                                                        Versus
                                   Smt. Nirmala Jain W/o Late Shri C.K. Jain
                                                                                                      ----Respondent

For Appellant(s) : Mr. Parth Sharma Mr. Monu Singh

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

11/11/2021

It has been submitted that the respondent was convicted and

sentenced by the learned trial court for offence under Section 138

of the Negotiable Instruments Act vide judgment dated

01.08.2019 but the learned Appellate Court has acquitted the

respondent in appeal.

Heard.

Issue notice to respondent, returnable within six weeks.

Necessary requisites be filed within one week.

Record of the case be summoned.

List after six weeks.

(MANOJ KUMAR VYAS),J

Hemant/5

Powered by TCPDF (www.tcpdf.org)