RASHMI GARG Vs. JAGSIR SINGH

JUDGEMENT

(1.) Feeling aggrieved by the trial court's judgment, dismissing the complaint on merits, and acquitting the accused/respondent, the complainant had come up before this Court by filing the leave to appeal, which was converted into present appeal.

(2.) Counsel for the appellant prays for transfer of appeal to the first Appellate Court in view of judgment of Hon'ble Supreme Court passed in "Celestium Financial v. A. Gnanasekaran, 2025(3) RCR(Criminal) 208, decided on 8/4/2025".

(3.) In Celestium Financial v. A. Gnanasekaran, 2025(3) RCR(Criminal) 208, decided on 8/4/2025, Hon'ble Supreme Court holds,