GURMEET SINGH Vs. ANGREJ SINGH

JUDGEMENT

(1.) Feeling aggrieved by the trial court's judgment, acquitting the accused/respondents, the complainant had come up before this Court by filing the above-mentioned application for leave to appeal alongwith delay of 817 days.

(2.) Counsel for the applicant 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,