AMIT KUMAR Vs. YOGESH ARORA

JUDGEMENT

(1.) There is a delay of 18 days in filing the application for grant of leave to appeal against judgment of acquittal.

(2.) Application is allowed as per the grounds mentioned therein and delay of 18 days in filing the application is condoned.

(3.) The present application has been filed under Section 378(4) of the Code of Criminal Procedure for grant of leave against the judgment of acquittal dated 13.11.2015 passed by the Additional Chief Judicial Magistrate, Palwal, whereby, the accused-respondent has been acquitted for offence punishable under Section 138 of the Negotiable Instruments Act (for short "NI Act").