Anil Thakur vs Blazeflash Courier Limited And Ors on 30 August, 2022

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Delhi High Court - Orders

Anil Thakur vs Blazeflash Courier Limited And Ors on 30 August, 2022

Bench: Talwant Singh

                      $~44
                      *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                      +    CRL.L.P. 415/2022
                            ANIL THAKUR                                         ..... Petitioner
                                               Through:       Mr. Tarun Rana & Mr. Shan-Ul-
                                                              Islam, Advs.
                                               versus

                            BLAZEFLASH COURIER LIMITED AND ORS. ..... Respondents
                                         Through: Nemo.

                            CORAM:
                            HON'BLE MR. JUSTICE TALWANT SINGH
                                               ORDER

                      %                        30.08.2022
                      Crl.M.A. 17063/2022

1. Allowed, subject to all just exceptions.

CRL.L.P. 415/2022

2. This is an application for grant of leave to appeal under Section 378 (4) r/w section 482 of Cr.P.C. to file criminal appeal u/s 378 Cr.P.C. r/w section 482 Cr.P.C. against the order dated 31.05.2022 thereby acquitting the respondents for an offence under section 138 of NI Act in case titled as 'Anil thakur vs. Blazeflesh Courier Limited & Ors'.

3. It has been submitted that connected petitions are listed on 16.09.2022.

4. Notice be issued to the respondent through all permissible modes.

5. List on 16.09.2022.

TALWANT SINGH, J AUGUST 30, 2022/nk Click here to check corrigendum, if any Signature Not Verified Signed By:HARIOM Signing Date:03.09.2022 17:49:35

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Delhi High Court - Orders