SHYAM KUMAR BHANDARI Vs. DHANESHWAR SAHU

JUDGEMENT

(1.) This application/petition has been filed by the complainant/victim (applicant herein) against the judgment dtd. 7/12/2018 passed by Judicial Magistrate First Class, Jabalpur (MP) in Criminal Case No.5459/2014, whereby learned trial Court has acquitted the accused (respondent herein) of the charge under Sec. 138 of Negotiable Instruments, Act.

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

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