SPLA/264/2023
2023 Latest Caselaw 3116 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                     COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures
                                      SPLA No. 264 of 2023
                                      With
                                      CRLA No. 726 of 2023
                                      Hon'ble Pankaj Purohit, J.

Ms. Khusboo Tiwari Sharma, Advocate for the appellant.

2. Mr. K.S. Rawal, Brief Holder for the State.

3. This is a special leave to appeal under Section 378(4) Cr.P.C. filed against the judgment and order dated 13.09.2023 passed by the learned Judicial Magistrate, Khatima, District Udham Singh Nagar in Complaint Case No. 703 of 2017, Manoj Garg Vs. Sanjay Goyal, whereby, the respondent accused was acquitted of the charges under Section 138 of the N.I. Act.

4. Issue notice to the respondent no. 2 returnable within six weeks, enabling him to file objections, if any, to the application to leave to appeal.

5. Summon the LCR.

6. List this matter on 15.12.2023.

(Pankaj Purohit, J.) 12.10.2023 Ujjwal