KALPANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. A report is received from learned Addl. Sessions Judge, Basmathnagar dated 20th November, 2012 disclosing events that have taken place in the matter of condoning the delay. Learned Judge had referred to the order passed in Criminal Application No. 1337 of 2009 dated 19th October, 2010 by this Court which reads as under:-

(2.) The legal position, in respect of preferring Appeal against acquittal and seeking leave to file Appeal in terms of Section 378(4) of the Code of Criminal Procedure to High Court is well settled and could not have been entertained by learned Addl. Sessions Judge. This view is taken in the matter of Top Notch Infortronix (1) Pvt. Ltd. Vs. M/s. Infosoft Systems and ors., 2011 6 MhLJ 165 and in the matter of Shantaram Laxman Tande and Ors. Vs. Dipak Madhav Gaikwad and Ors., 2012 2 BCR(Cri) 768 Consequently, the application seeking leave to file Appeal challenging judgment of acquittal under Section 138 of Negotiable Instruments Act would not come within the purview and ambit of amended provisions of Section 372 of Cr.P.C. The remedy to the aggrieved person was before this Court in terms of Section 378(4) of Cr.P.C. to seek leave. The order of conviction recorded against the petitioner is set aside. The respondent - original complainant is at liberty to exhaust his legal remedies. Criminal Revision Application is disposed. Rule discharged.