RAJ KISHORE PANDEY Vs. RUCHIKA VIJ

JUDGEMENT

(1.) THE present is a petition praying for leave to appeal against the judgment and order dated 14th July, 2015 in Complaint Case No. 310/1/12passed by the Court of Metropolitan Magistrate (South), Saket Courts, New Delhi, whereby the leave petitioner's complaint under Section 138 of the Negotiable Instruments Act, 1881 resulted in the acquittal of the accused.

(2.) THE facts that are relevant for the adjudication of the present leave petition are that the accused is stated to have taken a loan from the petitioner to the tune of Rs. 2,40,000/ - and in lieu thereof, issued four cheques bearing nos. 730486, 730479, 730480 and 345113 dated 25.04.2012, 28.04.2012, 28.04.2012 and 02.05.2012 in the sum of Rs. 1,00,000/ -; Rs. 50,000/ -; Rs. 50,000/ -; and Rs. 40,000/ - respectively, all drawn in Vijaya Bank, Hauz Khas, New Delhi.

(3.) UPON service of summons, the accused appeared and pleaded not guilty claiming trial.