CRLA/226/2023
2023 Latest Caselaw 1117 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                        COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      24.04.2023                        SPLA No.76 of 2023
                                        With
                                        CRLA N0.226 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Proposed Criminal Appeal has been filed against the judgment dated 20.02.2023, passed by learned IInd Judicial Magistrate, Haldwani, District Nainital in Criminal Case No. 1124 of 2018, "Rahul Kumar Joshi Vs. Mohan Singh", by which, respondent - accused has been acquitted of the charge under Section 138 of the Negotiable Instruments Act, 1881. The proposed Appeal has been filed along with an application under Section 378 (4) of the Code of Criminal Procedure, 1973.

Head Mr. P.C. Petshali and Mr. K.S. Jagati, learned counsel for the applicant.

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 on 28.07.2023.

(Alok Kumar Verma, J.) 24.04.2023 Shubham