CRLA/493/2025
2025 Latest Caselaw 2644 UK

Uttarakhand High Court

CRLA/493/2025 on 21 August, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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04                                SPLA No.211 of 2025
                                  CRLA No.493 of 2025
                                  Hon'ble Ravindra Maithani, J.

Mr. B.M. Pingal, Advocate for the appellant.

Mr. V.S. Rawat, A.G.A. for the State. Heard.

The appellant proposes to challenge the judgment and order dated 23.07.2025, passed in Criminal Appeal No.41 of 2024, Laxmi Bharti Vs. Rajendra Singh @ Rajesh Singh and another, by the court of Additional Sessions Judge, Kotdwar, District Pauri Garhwal, by which the respondent no.2 has been acquitted of the charge under Section 138 of the Negotiable Instruments, 1881. He seeks leave to appeal.

Learned counsel for the petitioner submits that, in fact, trial court had convicted the respondent no.2, but the appellate court has acquitted her.

Having considered, this Court is of the view that this is a fit case in which the leave to appeal may be granted.

The leave to appeal is granted. Admit.

Let call for the LCR.

Let paper book be prepared and provided to learned counsel for the parties, as per rule.

Issue notices to the respondent no.2, returnable within six weeks.

Steps to be taken within a week. List on 06.10.2025.

(Ravindra Maithani J.) 21.08.2025 RV