CRLR/43/2023
2023 Latest Caselaw 305 UK

CRLR No.43 of 2023
Hon'ble Ravindra Maithani, J.

Mr. S.P.S. Panwar, Senior Advocate assisted by Mr. Ajay Veer Pundir, Advocate for the revisionist through video conferencing.

Mr. Lalit Miglani, A.G.A. with Ms. Sonika Khulbe, Brief Holder for the State.

The private respondent was convicted and sentenced under Section 138 of the Negotiable Instruments Act, 1881 by the trial court, but in appeal, the conviction and sentence has been upset and he has been acquitted. Now, the revisionist, who is a complainant is before this Court.

Heard learned counsel for the parties and perused the record.

Admit.

Call for the LCR.

List for hearing on 25.02.2023. Urgency Application (IA) No.1 of 2023.

Heard on Stay Application (IA) No.2 of 2023.

The Court wanted to know, how the judgment of acquittal could be stayed and what are the consideration for that?

Learned counsel for the revisionist seeks time.

List stay application on the date fixed.

In the meanwhile, private respondent may file objections.

(Ravindra Maithani, J.) Vacation Judge 19.01.2023 Sanjay