CRLR/727/2023
2023 Latest Caselaw 3063 UK

                    Office Notes,
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SL.
         Date       or directions                 COURT'S OR JUDGES'S ORDERS
No
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      10.10.2023                     CRLR No. 727 of 2023
                                     Hon'ble Alok Kumar Verma, J.

Proposed revisionist was convicted and sentenced under Section 138 of the Negotiable Instruments Act, 1881 in Complaint Case No. 175 of 2018. Against the said judgment, an Appeal was filed. The said Appeal has been dismissed vide judgment dated 29.08.2023, passed by learned Ist Additional Sessions Judge, Rishikesh, District Dehradun.

2. Heard Mr. R.C. Tamta, learned counsel for the revisionist and Mrs. Manisha Rana Singh, learned A.G.A. for the State.

3. Mr. R.C. Tamta, Advocate, submits that there are some formal defects in the proposed criminal revision. Therefore, he has sought permission to withdraw the proposed criminal revision with liberty to file a fresh criminal revision.

4. Proposed Criminal Revision (No. 727 of 2023) is dismissed as withdrawn granting liberty to file a fresh Criminal Revision, in accordance with law.

(Alok Kumar Verma, J.) 10.10.2023

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