CRLA/362/2008
2023 Latest Caselaw 2142 UK

             Office Notes, reports,
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      Date     or directions and                             COURT'S OR JUDGES'S ORDERS
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                                      CRLA No. 362 of 2008
                                      Hon'ble Vivek Bharti Sharma, J.

Mr. R.P. Nautiyal, Senior Counsel assisted by Ms. Garima Thapa, counsel for the appellant.

2. Mr. S.S. Adhikari, Deputy A.G. along with Mr. Balvinder Singh, Brief Holder for the State/appellant.

4. This appeal has been preferred by the appellant/complainant against the impugned judgment and order dated 15.12.2004, passed in Criminal Case No. 1123 of 1999 by the court of Chief Judicial Magistrate, Chamoli, Gopeshwar, whereby the respondent no.2 has been acquitted from the offence punishable under Section 138 of the Negotiable Instruments Act.

5. Counsel for the appellant would submit that the appellant is the complainant in the present case and now appellant does not wish to continue with the present criminal appeal, and wants to withdraw the same.

6. Counsel appearing for the appellant does not oppose the same.

7. In view of the above, the criminal appeal is dismissed as withdrawn.

(Vivek Bharti Sharma, J.) 08.08.2023 Mamta