GURCHARAN SINGH Vs. JAGJEET KAUR

JUDGEMENT

(1.) Heard.

(2.) In view of the grounds mentioned in the application, the same is allowed and the delay of 09 days in filing the application seeking leave to appeal, is condoned.

(3.) Special leave to appeal has been sought against the judgment of acquittal passed by the learned Judicial Magistrate Ist Class, Fatehgarh Sahib, while dismissing the complaint under Section 138 of the Negotiable Instruments Act, 1881.