SPLA/35/2021
2021 Latest Caselaw 1144 UK

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                                  SPLA No.35 of 2021
                                  With
                                  CRLA No.102 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Vikas Kumar Guglani, learned counsel for the appellant.

Mr. Sachin Panwar, learned B.H. for the State.

This appeal is directed against the judgment and order dated 03.12.2019 passed by learned Addl. Chief Judicial Magistrate/4th Addl. Civil Judge (SD), Rudrapur, District Udham Singh Nagar, in Criminal Complaint No.4621 of 2014, Rajendra Sharma Vs. Phupesh Poddtar, whereby the learned court below acquitted the respondent no.2 under Section 138 of Negotiable Instruments Act.

Since, the appeal is time barred, accordingly, delay condonation application has been moved.

Issue notice to respondent no.2. Steps within seven days by registered post acknowledgement due.

List after service.

(R.C. Khulbe, J.) 24.03.2021 BS