RAMPHAL KAUSHIK Vs. DEVENDER SINGH

JUDGEMENT

(1.) The instant appeal has been filed against the judgment of acquittal dtd. 1/11/2019, passed by the learned Sub Divisional Judicial Magistrate, Ganaur in Criminal Complaint bearing No. COMI-06-2016, titled as Ramphal Kaushik vs. Devender Singh and others, filed under Ss. 417, 418, 420, 467, 468, 506 and 34 of IPC, whereby the respondent/accused was acquitted for commission of aforementioned offences.

(2.) Today, the case was fixed for addressing arguments. Learned counsel for the parties, while relying upon a recent pronouncement of Hon'ble Supreme Court in M/s. Celestium Financial vs. A. Gnanasekaran Etc., 2025(3) RCR (Criminal) 208, have submitted that the present appeal may be sent to appropriate Court for its disposal.

(3.) In M/s. Celestium Financial's case (supra), the Hon'ble Supreme Court has interpreted Ss. 372 and 378(4) of Cr.P.C. and has observed that the victim in a private complaint case has a right to file an appeal, under Sec. 372 of Cr.P.C., against the order of acquittal before the Court of Sessions. The Hon'ble Supreme Court has observed as follows: