Unknown vs State Of Uttarakhand
2026 Latest Caselaw 1872 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 12 March, 2026

             Office Notes,
            reports, orders
            or proceedings
SL.   Dat
             or directions                                 COURT'S OR JUDGE'S ORDERS
No.    e
            and Registrar's
              order with
              Signatures

                              SPLA No. 35 of 2026
                              With
                              CRLA No. 96 of 2026
                              Janki Bhandari
                                                                     --Appellant
                                                      Versus
                              State of Uttarakhand
                                                                   --Respondent
                              Hon'ble Ashish Naithani, J.

Mr. Anand Kumar Pandey, learned counsel for the Appellant.

2. Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.

3. The present Special Leave to Appeal has been filed under Section 419(4) of the B.N.S.S., 2023, seeking leave to appeal against the judgment and order dated 25.02.2026 passed by the learned Judicial Magistrate/2nd Additional Civil Judge (J.D.), Nainital, District Nainital in Criminal Complaint Case No. 347 of 2026, "Janki Bhandari vs. Shri Akhilesh Tamta", arising out of proceedings under Section 138 of the N.I. Act, 1881, whereby the learned trial court has acquitted the Respondent No. 2.

4. Upon hearing learned counsel and on perusal of the record, the matter requires consideration.

5. Let the Trial Court Record be summoned.

6. After receipt of the Trial Court Record, let the paper book be prepared and supplied to the learned counsel for the parties, as per Rules.

7. List this case on 30.04.2026.

(Ashish Naithani, J.) 12.03.2026 Shiksha