MURTUJA Vs. ZAKEER

JUDGEMENT

(1.) Being aggrieved by the dismissal of complaint filed under Sec. 200 of Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.' for short), 1973, for the offence punishable under Sec. 138 of Negotiable Instruments Act (hereinafter referred to as 'N.I.Act' for short), 1881, against the accused, complainant has filed this appeal under Sec. 378(4) of Cr.P.C.

(2.) After due service of notice, respondent has appeared through counsel.

(3.) For the sake of convenience, the parties are referred to their ranks before the Trial Court.