GURDEV SINGH Vs. MOHAN LAL

JUDGEMENT

(1.) Applicant Gurdev Singh filed a complaint against respondent Mohan Lal under Section 138 of the Negotiable Instruments Act, 1881. The trial court vide impugned judgment dated 4.1.2012 acquitted the respondent of the charge framed against him. Hence, the present application under Section 378 (4) of the Code of Criminal Procedure, 1973 for grant of leave to appeal by the complainant.

(2.) The case of the applicant-complainant, in brief, is that respondent had purchased wheat from him for Rs. 6,000/-. As a part payment the respondent had issued the cheque in question for an amount of Rs. 4400/- in favour of the complainant.

(3.) However, when the said cheque was presented for encashment, the same was dishonoured with remarks 'funds insufficient'. After hearing learned counsel for the applicant, I am of the opinion that the instant application deserves dismissal.