CRLR/559/2023
2023 Latest Caselaw 2441 UK

                      Office Notes,
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         Date                                           COURT'S OR JUDGES'S ORDERS
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      23.08.2023                        CRLR No. 559 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Respondent no.2 Sudhanshu Ranjan Bharti was convicted and sentenced to undergo simple imprisonment for a period of six months along with a fine of Rs. 6,45,000/- for the offence under Section 138 of the Negotiable Instruments Act, 1881. Against the said judgment dated 07.06.2019, passed by learned IInd Judicial Magistrate, Dehradun in Complaint Case No. 8719 of 2013, a Criminal Appeal (No. 166 of 2019) was filed. The respondent no.2 has been acquitted of the charge leveled against him vide impugned judgment dated 07.07.2023 passed by learned Vth Additional Sessions Judge, Dehradun.

2. The proposed revision has been filed by the complainant.

3. Heard Ms. Radha Arya, Advocate holding brief of Mr. Raj Kumar Singh, learned counsel for the revisionist and Mrs. Manisha Rana Singh, learned A.G.A. for the State.

4. Learned counsel for the revisionist has sought permission to withdraw the proposed Criminal Revision seeking liberty to file an appeal against the impugned judgment dated 07.07.2023.

5. In the interest of justice, the proposed Criminal Revision is dismissed as withdrawn granting liberty to the complainant to file an appeal against the impugned judgment dated 07.07.2023 as per law.

6. Learned counsel for the revisionist has requested to direct the office to return the certified copy of impugned judgment.

7. Registry is directed to return the same to the revisionist as per rules.

(Alok Kumar Verma, J.) 23.08.2023 Nahid