CHANDER BHAN Vs. LAKSHMI DEVI

JUDGEMENT

(1.) Crm-30170-2013

(2.) This is an appeal against acquittal of the respondent for offence under Section 138 of Negotiable Instruments Act (for short 'the Act'), with application under Section 378 (4) Cr.P.C. for grant of special leave to appeal.

(3.) After hearing learned counsel for the appellant, I find no scope for interference in the judgment of acquittal passed by the Judicial Magistrate.