MAJOR SINGH Vs. HARJINDER SINGH

JUDGEMENT

(1.) The present application has been preferred under Sec. 378(4) of the Code of Criminal Procedure, 1973 (hereinafter 'CR.P.C.') seeking grant of leave to appeal against the judgment of acquittal dtd. 27/2/2018 passed by the learned Judicial Magistrate Ist Class, Rajpura in a case stemming from complaint dtd. 25/2/2016 filed under Sec. 138 of Negotiable Instruments Act, 1881 (hereinafter to be referred as 'NI Act').

(2.) A perusal of the file would reveal that vide order dtd. 17/10/2023 passed by the Co-ordinate Bench of this Court, the present application seeking leave to appeal was allowed/granted and the same is treated as CRA-AS-510-2023.

(3.) The complaint (supra) was filed on the ground of dishonour of cheque amounting to Rs.8,00,000.00. After assessing all the material available on the record, the learned trial Court acquitted the respondent vide judgment dtd. 27/2/2018.