SUNIL KUMAR Vs. SWARAJ KUMAR

JUDGEMENT

(1.) Applicant-Sunil Kumar has filed this application under Section 378(4) Cr.P.C. read with Section 372 Cr.P.C. seeking permission for leave to appeal against respondent Swaraj Kumar, challenging the judgment dated 08.06.2015 passed by learned Suib Divisional Judicial Magistrate, Anandpur Sahib, whereby the accusedrespondent was acquitted.

(2.) It is mainly stated in the application that accompanying appeal is likely to succeed on the grounds taken therein. It is further stated it would be in the interest of justice if this Court grants leave to the complainant-applicant for filing the appeal against the judgment of acquittal.

(3.) I have heard learned counsel for the applicant and have gone through the record.