Punjab-Haryana High Court
Punjab State Industrial Development ... vs M/S Ashish Rice Mill Ltd. And Another on 28 September, 2012
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
CRM-A- 621-MA of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc.-A 621-MA of 2012(O&M)
Date of Decision: September 28, 2012.
Punjab State Industrial Development Corporation Limited.
...... APPELLANT(s)
Versus
M/s Ashish Rice Mill Ltd. and another.
...... RESPONDENT (s)
CORAM:- HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Ms. Sonal Dutta, Advocate for
Mr. Vikas Mohan Gupta,
Advocate, for 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 22.11.2011 passed by learned Judicial Magistrate First Class, Chandigarh in complaint under Section 138 of Negotiable Instruments Act.
In view of the amended provision of 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.
CRM-A- 621-MA of 2012 2
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.
However, in case an application for condonation of delay is filed by the applicant-appellant, the period spent by him in pursuing this application in this Court may be considered.
( RAM CHAND GUPTA ) September 28, 2012. JUDGE 'om'