MAHESH CHAUDHARY Vs. OM PARKASH

JUDGEMENT

(1.) In terms of order dtd. 23/1/2019, passed by this Court, learned counsel for applicant has produced original copy of receipt No. 1329, dtd. 25/1/2019, showing that an amount of Rs.5,000.00, stands deposited in High Court Lawyers Welfare Fund of this Court and same is taken on record.

(2.) By this order, I will dispose of application filed under Sec. 378 (4) Cr.P.C. for leave to appeal against acquittal.

(3.) I have heard learned counsel for applicant and have also carefully gone through file.