MANJIT SINGH KHERA Vs. HARJEET KAUR

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. 631452 dated 13.11.2014, for an amount of Rs. 5,52,000/-, drawn on Punjab and Sind Bank, Branch Sultanwind Road, Amritsar.

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