CRLR/351/2023
2023 Latest Caselaw 1649 UK

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         Date                                      COURT'S OR JUDGES'S ORDERS
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      14.06.2023                        CRLR No.351 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Respondent No.2-accused was convicted for the offence under Section 138 of the Negotiable Instruments Act, 1881. He had filed a Criminal Appeal (No.62 of 2021). The said Appeal has been allowed by learned Ist Additional District and Sessions Judge, Nainital vide judgment dated 16.03.2023. Against the judgment of the Appellate Court, proposed Criminal Revision has been filed. Proposed Revisionist-complainant has filed an Application (IA No.1 of 2023) to convert the present Revision into an Appeal.

2. Heard Mr. H.C. Pathak, learned counsel for revisionist and Mr. S.T. Bhardwaj, learned Deputy Advocate General assisted by Mrs. Shivangi Gangwar, learned Brief Holder for State.

3. Mr. H.C. Pathak, Advocate, has relied upon a judgment dated 05.04.2016 passed by the Hon'ble Madras High Court in Crl.A (MD) NO.99 of 2015, "S. Ganapathy vs. N. Senthilvel".

4. Application (IA No.1 of 2023) is allowed.

5. Registry is directed to do needful.

6. List on 23.06.2023.

(Alok Kumar Verma, J.) 14.06.2023

Neha