SURENDRA KUMAR DUBEY Vs. NEELENDRA MISHR

JUDGEMENT

(1.) Leave to appeal is allowed. As this M.Cr.C. is disposed of, office is directed to list this as Regular Criminal Appeal.

(2.) Heard the parties on the merits of the case finally.

(3.) The petitioner preferred this application for leave to appeal under Se c ti on 378(4) of the Cr.P.C., challenging the judgment dated 21.07.2015, passed in Cr.A. No. 95/2015, whereby the accused/respondent has been acquitted from the charges under Section 138 of the Negotiable Instrument Act by setting aside the judgment of conviction by the learned JMFC, Raisen in Criminal Case No. 845/2007 decided on 27.04.2015.