SUNITA RANI Vs. SURESH

JUDGEMENT

(1.) The instant appeal has been preferred by the complainant - Sunita Rani assailing judgment dtd. 18/3/2024 passed by the learned Judicial Magistrate Ist Class, Kaithal, whereby her complaint under Ss. 420, 467, 468, 471, 120-B, 506, 148 and 149 IPC filed against the respondents has been dismissed and consequently, all the respondents have been acquitted of all the charges framed against them.

(2.) Today, at the very outset, learned counsel for the appellant while referring to judgment of Hon'ble Apex Court in M/s Celestium Financial Vs. A. Gnanasekaran, 2025 (3) RCR (Criminal) 208, submitted that in view of the law laid down in the said judgment, the instant appeal be transmitted to the Court of Sessions at Kaithal.

(3.) We have considered the aforesaid submission.