SPLA/245/2025
2025 Latest Caselaw 4949 UK

Uttarakhand High Court

SPLA/245/2025 on 16 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                    COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 SPLA 245/2025
                                 With
                                 CRLA 600/2025
                                 Hon'ble Manoj Kumar Tiwari, J.

Mr. Eshan Sachdeva, Advocate, for the appellant/applicant. (2) Applicant/appellant has sought leave to appeal against the judgment dated 7.8.2025, passed by Additional Chief Judicial Magistrate, Haridwar, whereby respondent has been acquitted of the charge of offence punishable under Section 138 of Negotiable Instruments Act.

(3) Issue notice to respondent, on the leave to appeal application, returnable within four weeks. Steps be taken within 48 hours.

(4) List on 18.12.2025.

(Manoj Kumar Tiwari, J.)

16.10.2025 Pr