SPLA/183/2023
2023 Latest Caselaw 1964 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  SPLA No. 183 of 2023
                                  With
                                  CRLA No. 463 of 2023
                                  Hon'ble Pankaj Purohit, J.

Heard Mr. Piyush Garg, learned counsel for the appellant and Ms. Pushpa Bhatt, Dy. Advocate General for the State.

(2) This special leave to appeal is preferred against the judgment and order dated 23.05.2023 passed by the Judicial Magistrate, Vikasnagar, Dehradun, by which, the respondent accused has been acquitted of the charge under Section 138 of the Negotiable Instruments Act, 1881. (3) The appeal is within time. Let the notices be issued to the respondent no. 2, returnable within six weeks. (4) Steps to be taken within ten days. (5) List this matter on 26.09.2023. (6) In the meantime, the Lower Court Records of the case may be summoned.

(Pankaj Purohit, J.) 28.07.2023 Ujjwal