ASHISH KUMAR Vs. DIWAN CHAND

JUDGEMENT

(1.) Cr. Misc. No.25836 of 2016:

(2.) The criminal miscellaneous application stands disposed of.

(3.) The complainant/applicant has filed this criminal miscellaneous application under Section 378(4) Cr.P.C. against Diwan Chand-respondent seeking grant of leave to file appeal against the impugned judgment of acquittal dated 9.5.2016 passed by learned Judicial Magistrate Ist Class, Chandigarh, vide which the complaint filed under Section 138 of Negotiable Instruments Act, 1881 (hereinafter referred to as 'the NI Act') had been dismissed and the accused/respondent has been acquitted.