MANJIT SINGH KHERA Vs. ONKAR SINGH

JUDGEMENT

(1.) Special leave to appeal has been sought against the judgment of acquittal dated 28.8.2017 passed by the learned Judicial Magistrate 1st Class, Amritsar, while dismissing the complaint under Section 138 of the Negotiable Instruments Act, 1881 (Act for short).

(2.) Proceedings were initiated on account of dishonour of cheque bearing No. 061344 dated 24.9.2014, for an amount of Rs. 6,15,000/-, drawn on HDFC Bank Ltd., 100 Feet Road Branch, Amritsar.

(3.) The learned trial Magistrate has recorded the following reasons to dismiss the complaint:-