PARAMJIT KAUR Vs. KULDEEP SINGH

JUDGEMENT

(1.) This is an application under Sec. 378(4) Cr.P.C. seeking leave to appeal against acquittal in Criminal Case No. 58 dtd. 10/4/2018 under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'the Act').

(2.) The brief facts are that Paramjit Kaur (applicant) filed a complaint under Sec. 138 of the Act on dishonour of cheque bearing No. 065987 dtd. 9/3/2018 amounting to Rs.70,000.00 drawn on State Bank of Patiala (Now SBI) Branch Jaitu. The case set up by the applicant was that the respondent had borrowed loan of Rs.70,000.00 and to clear the debt, the cheque in question was issued.

(3.) The complainant in order to prove her case, tendered her affidavit, original cheque, memo of dishonour, legal notice, postal receipt and certified copy of account statement.