SUBEDAR SINGH PARIHAR Vs. RAMMANI PATEL

JUDGEMENT

(1.) This petition has been filed by the applicant against the judgment passed by the Judicial Magistrate First Class, Singrauli dtd. 11/10/2013 in Criminal Case No.192/2014, whereby the learned trial Court has acquitted the respondent for the charge under Sec. 138 of NI Act, 1881.

(2.) Aforesaid criminal case was instituted on the basis of private complaint filed by the victim/applicant.

(3.) The question before this Court is whether instant petition is covered under proviso to Sec. 413 of BNSS (372 of Cr.P.C.).