KULTAR SINGH Vs. RAHUL GUPTA

JUDGEMENT

(1.) For bouncing of a cheque No.736142 dtd. 7/8/2007, amounting to Rs.16.00 lacs, drawn on State Bank of India, Branch at Shahabad (M), District Kurukshetra, applicant/complainant filed a complaint under Sec. 138 of the NI Act, 1881, against respondent No.1 - Rahul Gupta, s/o Bhushan Lal Gupta Murli Wale, r/o Colony Panj Kothian, G.T. Road, Near Taj Palace Shahabad (M), District Kurukshetra, now resident of C/o Sh. K.K. Gupta, H. No.1374, Sector 17, Behind Market, Near Andhra Bank, Faridabad, Haryana.

(2.) Applicant/complainant assailed the aforesaid order of judgment of acquittal before the Appellate Court and thereupon, in criminal appeal No.121 dtd. 28/3/2012, Court of learned Additional Sessions Judge, Kurukshetra, dismissed the appeal, as the same being not maintainable, vide its judgment dtd. 3/5/2013.

(3.) Subsequently, the applicant/complainant filed the present application, seeking special leave to appeal along with the application for condonation of delay of 492 days, and the same was condoned by this Court, vide order dtd. 17/5/2023. However, till date, application for grant of special leave to appeal is pending for consideration before this Court, without any decision.