SPLA/118/2022
2022 Latest Caselaw 2128 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                         COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      14.07.2022                        SPLA No. 118 of 2022
                                        With
                                        CRLA No. 259 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The present proposed Criminal Appeal has been filed, along with an application under Section 378(4) of the Code of Criminal Procedure, 1973, to set-aside the judgment dated 25.05.2022, passed by the Ist Judicial Magistrate, Dehradun in Complaint Case No.527 of 2014, whereby the respondent - accused has been acquitted from the offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

Heard Mr. Vikas Bahuguna, learned counsel for the appellant.

Issue notice to the respondent on the application, filed under Section 378(4) of the Code of Criminal Procedure, 1973.

Steps to be taken within a week. List this case on 01.09.2022.

(Alok Kumar Verma, J.) 14.07.2022 Pant/