CRLR/488/2022
2022 Latest Caselaw 2755 UK

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                                  CRLR No. 488 of 2022
                                  Hon'ble Ravindra Maithani, J.

Mr. Anil Kumar, Advocate for the revisionist.

Mr. S.S. Adhikari, Deputy Advocate General along with Mr. Balvinder Singh, Brief Holder for the State.

The revisionist proposes to challenge the judgment and orders of conviction recorded against him under Section 138 of the Negotiable Instruments Act, 1881. It is a delayed revision.

Issue notice to the respondent no. 2 on the delay condonation application (IA No. 1 of 2022).

List this matter on 20.10.2022.

(Ravindra Maithani, J.) 30.08.2022

AK