SPLA/8/2022
2022 Latest Caselaw 159 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                   COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  SPLA No.8 of 2022
                                  With
                                  CRLA No.42
                                  Hon'ble N.S. Dhanik, J.

Mr. Abhijay Negi, learned counsel for the appellant.

Mrs. Manisha Rana Singh, learned A.G.A. for the State.

This appeal is preferred against the judgment and order dated 10.09.2021 passed by Additional Chief Judicial Magistrate IV, Dehradun in complaint case no.4579 of 2017, "Arvind Gupta Vs. Rashid" whereby the respondent-Smt. Gulshan has been acquitted under Section 138 N.I. Act.

Special leave to appeal has also been moved.

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

Urgency application (IA/1/2022) stands disposed of.

(N.S. Dhanik, J.) Vacation Judge 21.01.2022 Sukhbant