ANMOL RATTAN BAKSHI Vs. SUBHASH CHAND RASTOGI

JUDGEMENT

(1.) The Leave Petition under Sec. 378 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.PC) has been filed on behalf of the Petitioner/Complainant, Mr. Anmol Rattan Bakshi against the Judgment dtd. 30/1/2021 of the learned Metropolitan Magistrate, South- West Delhi, Dwarka, New Delhi, dismissing the Complaint under S.138 Negotiable Instrument Act, 1881 (hereinafter referred to as 'N.I. Act').

(2.) For the reasons stated, the Leave Petition is allowed and the same is disposed of accordingly. CRL. A............... /2025 (to be numbered)

(3.) Criminal Appeal under Sec. 378 of the Code of Criminal Procedure, 1973, has been filed on behalf of the Appellant/Complainant, Mr. Anmol Rattan Bakshi, against the Judgment dtd. 30/1/2021 of the learned Metropolitan Magistrate, New Delhi, who has dismissed the Complaint bearing CC No. 5109/2017 under Sec. 138 of the N.I. Act.