BIR SINGH Vs. MUKESH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are against a Judgment and order dated 21-11- 2017 passed by the High Court of Punjab and Haryana at Chandigarh allowing the Criminal Revisional Application being Criminal Revision Petition No.849 of 2016 filed by the respondentaccused, challenging a judgment and order dated 20-2-2016 passed by the Additional Sessions Judge, Palwal in Criminal Appeal No.13/2015 filed by the respondent-accused, inter alia, affirming a judgment and order of conviction of the respondent-accused, passed by the Judicial Magistrate, 1st Class, Palwal under Section 138 of the Negotiable Instruments Act, 1881.

(3.) It is the case of the appellant-complainant, that the respondent-accused issued a cheque being Cheque No.034212 dated 4-3-2012 drawn on Axis Bank, Branch, Palwal in the name of the appellant towards repayment of a "friendly loan" of Rs.15 lakhs advanced by the appellant-complainant to the respondentaccused.