SPLA/222/2022
2022 Latest Caselaw 3711 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                 COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      21.11.2022                     SPLA No.222 of 2022
                                     With
                                     CRLA No.472 of 2022
                                     Hon'ble Alok Kumar Verma, J.

An application under Section 378(4) of the Code of Criminal Procedure, 1973 and an application under Section 5 of the Limitation Act, 1963 along with the proposed appeal have been filed against the acquittal judgment and order dated 05.09.2022, passed by the learned Judicial Magistrate/ Ist Additional Civil Judge, Haridwar in Criminal Complaint Case No.699 of 2020, "Smt. Shashibala vs. J.K. Verma and Others", whereby, the respondent no.2 has been acquitted of the charge of the offence punishable under Sections 323 and 452 of the Indian Penal Code, 1860.

Heard Mr. Siddhartha Sah, learned counsel for the proposed appellant - complainant and Mr. Pratiroop Pandey, learned AGA with Mr. Pramod Tiwari, learned Brief Holder for the State.

The learned counsel for the proposed appellant - complainant submitted that the complainant has duly proved the incident with her evidence which happened on 17.04.2000.

The learned counsel for the proposed appellant further submitted that the proposed appellant - complainant earlier, had filed two Criminal Revisions before the Sessions Judge and the Sessions Court had issued the certain directions to the Trial Court, but, the learned Trial Court has ignored the said directions.

Issue notice to the respondent no.2 to the Delay Condonation Application (IA No.01 of 2022).

Steps to be taken within a week. List this case on 20.02.2023.

(Alok Kumar Verma, J.) 21.11.2022 Pant/