SPLA/17/2021
2021 Latest Caselaw 865 UK

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                                  SPLA No.17 of 2021
                                  With
                                  CRLA No.72 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Pankaj Miglani, learned counsel for the appellant.

Mrs. Pushpa Bhatt, learned Dy.A.G. for the State.

Heard.

This appeal is directed against the judgment and order dated 11.02.2021 passed by learned Addl. Chief Judicial Magistrate, Haridwar, in Complaint Case No.2208 of 2021, Savitri Devi vs. Rakesh Chand Arya, whereby the learned court below acquitted the respondent no.2 under Section 138 of Negotiable Instruments Act.

Special leave to appeal application has been moved, in which, sufficient grounds have been shown.

Accordingly, leave to appeal application is allowed. Leave is granted.

Admit.

Summon the LCR.

Issue notice to respondent no.2. Steps be taken within seven days. List after service.

(R.C. Khulbe, J.) 12.03.2021 BS