Punjab-Haryana High Court
Rakesh vs Manjeet Singh on 1 August, 2012
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
CRM-A-78-MA of 2010 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No. 78-MA of 2010 (O&M)
Date of Decision: August 01, 2012.
Rakesh
..........APPLICANT(s).
VERSUS
Manjeet Singh
..........RESPONDENT(s).
CORAM:- HON'BLE MR. JUSTICE RAM CHAND GUPTA
Present: Mr. Akshay Kumar Goel, Advocate
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 short "Cr.P.C.') for granting Special Leave to Appeal against the judgment of acquittal dated 26.10.2009 passed by learned Sub Divisional Judicial Magistrate, Loharu.
Now, as per amended provisions of Section 372 Cr.P.C. appeal can be filed before the Court of Sessions.
Disposed of with liberty to approach the Court of Sessions. However, in case, any application for condonation of delay in filing the appeal is moved, the period spent by the applicant-appellant in pursuing this appeal before this Court, may be taken into consideration by the Court of Sessions.
CRM-A-78-MA of 2010 -2-
( RAM CHAND GUPTA ) August 01, 2012. JUDGE Sachin M.