CRLA/269/2022
2022 Latest Caselaw 2278 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                       COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      25.07.2022                        SPLA No. 120 of 2022
                                        With
                                        CRLA No. 269 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This proposed Appeal has been filed, along with an application under Section 378 (4) of the Code of Criminal Procedure, 1973, against the judgment dated 22.06.2022 passed by Judicial Magistrate/ Civil Judge, Kashipur, District Udham Singh Nagar in Complaint Case No. 2476 of 2015, "Yasmeen Jahan vs. Mohd. Nazim and others" by which, the respondent-accused persons have been acquitted from the offence under Sections 498A, 323, 506 of I.P.C. and under Section 3/4 of the Dowry Prohibition Act, 1961.

Heard Mr. P.C. Petshali, the learned counsel for the appellant.

The learned counsel appearing for the proposed appellant requested three weeks' time to file the copies of the statements of the complaint and the witnesses, recorded before the court.

At the request of learned counsel appearing for the applicant, list this case on 05.09.2022 after fresh.

(Alok Kumar Verma, J.) 25.07.2022 SB