ISMAIL BEG Vs. VISHAL JAIN

JUDGEMENT

(1.) I.A. No.23461/2022, an application under Sec. 378(4) of Cr.P.C. has been filed seeking leave to appeal against the judgment of acquittal dtd. 17/10/2022 passed in Criminal Appeal No.82/2021 (Vishal Jain Vs. Ismail Beg) by 14th Additional Sessions Judge, Bhopal (M.P.) arising out of judgment dtd. 11/2/2020 passed in Criminal Case No.13398/2016 by JMFC, Bhopal, whereby the appellate court allowing the appeal has set aside the judgment of the Trial Court and has acquitted the respondent/accused (for short "accused") from the charge of offence punishable under Sec. 138 of the Negotiable Instruments Act.

(2.) I have gone through the impugned judgments of the Courts below. On due consideration leave is granted to appellant. I.A. No.23461/2022 is disposed of accordingly.

(3.) With the consent of learned counsel for the parties, the matter is heard finally.