ANIL AGGARWAL Vs. STATE AND ORS.

JUDGEMENT

(1.) The batch of petitions seeking leave to appeal relate to the same parties and same transaction, but through nine different cheques, which were dishonoured, leading to nine different complaints. As such, all the above petitions are disposed of by this common order.

(2.) The aforementioned petitions, seeking leave to appeal, are directed against the judgment and order of acquittal dated 08.10.2012 passed by Shri Rakesh Kumar Singh, learned MM-01, Central District, Tis Hazari Courts, Delhi, in Criminal Complaints No.301/2010 whereby the respondent no.2 has been acquitted.

(3.) It would be relevant to mention that against the aforementioned order of acquittal, the petitioner herein, erroneously preferred an appeal before the Additional Sessions Judge. In the aforesaid criminal appeal, the judgment of acquittal was reversed and the respondent no.2 herein was sentenced to imprisonment of 2 years and a fine of double the amount of cheque with the default clause for undergoing 6 months simple imprisonment.