CRLA/779/2023
2023 Latest Caselaw 3369 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. 289 of 2023
                                  With
                                  CRLA No. 779 of 2023
                                  With
                                  IA No. 1 of 2023 (Delay Condonation Application)
                                  Hon'ble Pankaj Purohit, J.

Mr. Deep Chandra Joshi, learned counsel assisted by Mr. Pankaj, learned counsel for the appellant/applicant.

2. As per office report, there is a delay of 248 days' in filing this appeal, under Section 378(4) of Criminal Procedure Code, against the judgment dated 09.01.2023 rendered by learned Judicial Magistrate-II, Haridwar, in Complaint No.216 of 2020, Ram Kumar Vs. Atul Kumar, whereby respondent/accused has been acquitted of the charge for offences punishable under Section 138 of the Negotiable Instruments Act.

3. Issue notice to the respondent on Delay Condonation Application and also application seeking leave to appeal, returnable within six weeks.

4. Steps be taken within one week from today.

5. Let the Lower Court Record be summoned.

6. List on 15.02.2024.

7. In the meantime, objection(s) to Delay Condonation Application as well as application seeking leave to appeal be filed.

(Pankaj Purohit, J.) 06.11.2023 PN