HARILAL KHURDHAN RAM Vs. MURLIDHAR GAMAPRASAD

JUDGEMENT

(1.) Heard the learned counsel for the applicant, respondent no. 1 and the learned APP.

(2.) This is an application seeking leave to appeal challenging the judgment and order dated 24th November 2015 in CC No. 3001092/SS/2015 thereby acquitting respondent no.1 for the offence punishable under Section 138 of Negotiable Instruments Act.

(3.) The facts of the case in nutshell are as follows :