GULSHAN ARORA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter 'Cr.P.C.'), the petitioners seek quashing/setting aside of the order dtd. 1/10/2022 passed by learned Special Judge-NDPS/ASJ, South, Saket Courts, and order dtd. 6/1/2023 passed by learned ASJ-07, South, Saket Courts, (hereinafter 'Appellate Court') in CA No. 134/2021 titled as 'Gulshan Arora and Anr. vs. State (GNCT of Delhi) and Anr."

(2.) The aforesaid impugned orders of the learned Appellate Court emanate from the Appeal filed by the petitioners herein against their conviction under Sec. 138 of Negotiable Instruments Act, 1881 (hereinafter 'NI Act') in CT Case No.11160/2017 titled as 'Arun Malhotra v. Gulshan Arora &Anr."

(3.) Upon an appeal being filed by the petitioners against aforesaid orders, their sentence was suspended by the learned Appellate Court vide order dtd. 17/12/2021.