ABHIJIT RAM FADNAVIS Vs. RAJENDRA RAMJI KHARWADE

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) This appeal is filed under Sec. 378 (4) of the Code of Criminal Procedure, 1973 against the impugned order passed in Summary Criminal Case No. 14103/2018 by which the complaint is dismissed under Sec. 256 of the Code of Criminal Procedure for absence of complaint and the accused is acquitted under Sec. 138 of Negotiable Instruments Act.

(3.) By this appeal, the appellant is also seeking leave to file an appeal against the order of acquittal of respondent/ original accused passed by the learned 17th Joint Civil Judge, Senior Division and Additional Chief Judicial Magistrate (Special Court-138 N.I. Act), Nagpur in Summary Criminal Case (SCC) No. 14103/2018 dtd. 5/8/2022.