SOM NATH Vs. J.P. SINGH

JUDGEMENT

(1.) Cr. Misc. No.26442 of 2015:

(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 J.P. Singh-respondent seeking grant of leave to file appeal against the impugned judgment of acquittal dated 6.5.2015 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.