INDERJIT SINGH Vs. RAMINDER CHANDAN

JUDGEMENT

(1.) CRM No. 26439 of 2015

(2.) For the reasons contained in the application, the same is allowed and the delay of 36 days in filing the appeal is condoned.

(3.) This is an application under Section 378(4) Cr.P.C for grant of leave to appeal against the judgment of acquittal dated 20.4.2015 passed by the Judicial Magistrate Ist Class, Chandigarh vide which the respondent was acquitted in complaint case titled 'Inderjit Singh v. Raminder Chandan' filed under Section 138 of Negotiable Instruments Act, 1881.