HANS KUMAR JAIN Vs. RENU GANDOTRA

JUDGEMENT

(1.) Crl. M.A. No. 3204/2015

(2.) EXEMPTION allowed subject to all just exceptions.

(3.) THIS petition has been preferred to seek special leave to appeal under Section 378(4) of the Cr.P.C. in respect of the judgment dated 17.12.2014 passed by the Chief Metropolitan Magistrate (East), Karkardooma, New Delhi in CC No. 26/11/13 pertaining to Police Station - Krishna Nagar under Section 138 of the Negotiable Instruments Act, 1881 (NI Act).