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Punjab-Haryana High Court

Chander Singh Sehrawat vs Sanjay Goel on 8 November, 2012

Author: Ram Chand Gupta

Bench: Ram Chand Gupta

CRM-A 1249-MA of 2010                                                      1




      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                     Crl. Misc.-A 1249-MA of 2010(O&M)
                                      Date of Decision: November 8, 2012.


Chander Singh Sehrawat.
                                                  ...... PETITIONER(s)

                                   Versus

Sanjay Goel.
                                                  ...... RESPONDENT (s)


CORAM:- HON'BLE MR.JUSTICE RAM CHAND GUPTA


Present:    None for the applicant-appellant.
                         *****

RAM CHAND GUPTA, J.(Oral)

The present application and appeal have been filed under Section 378(4) of Code of Criminal Procedure for granting Special Leave to Appeal against the judgment of acquittal dated 03.08.2010 passed by learned Judicial Magistrate First Class, Rohtak in complaint under Section 138 of the Negotiable Instruments Act.

Now after recent amendment in Section 372 of Code of Criminal Procedure, the applicant-appellant is having right to appeal before court of sessions against judgment of acquittal passed by a Magistrate.

Hence, in this view of the matter, the present application and appeal are disposed of with liberty to applicant-appellant to approach court of Sessions by way of appeal.

However, in case an application for condonation of delay is filed, the period spent by applicant-appellant in pursuing this application before this Court be taken into consideration.

( RAM CHAND GUPTA ) November 8, 2012. JUDGE 'om'