CRLA/76/2023
2023 Latest Caselaw 520 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
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                   Registrar's order
                    with Signatures
      25.02.2023                        SPLA No.20 of 2023
                                        With
                                        CRLA No.76 of 2023
                                        Hon'ble Alok Kumar Verma, J.

The proposed Appeal has been filed against the judgment dated 19.12.2022, passed by learned Judicial Magistrate/Civil Judge, Rishikesh, District Dehradun in Complaint Case C.G. No. 48 of 2014, "Navneet Kumar Karnwal Vs. Vinod Kumar Arora", by which, the respondent - accused has been acquitted from the offence 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.

Heard Mr. Yashpal Singh, learned counsel for the applicants.

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 this case on 05.06.2023.

(Alok Kumar Verma, J.) 25.02.2023 Shubham