(1.) The applicant-complainant has filed the present application under Section 378(4) of the Code of Criminal Procedure (for brevity, ' Cr.P.C .') for grant of leave to appeal against the judgment dated 17.05.2012 passed by the learned Special Judicial Magistrate Ist Class, Kapurthala.
(2.) Vide impugned judgment, the trial Court acquitted respondent-accused, Balwinder Singh of the charge under Section 138 of the Negotiable Instruments Act, 1881 (for brevity, 'N.I.Act').
(3.) Respondent-accused Balwinder Singh stood summoned for the aforesaid offence, in a complaint filed by applicant-complainant, Dr. Gurmit Singh alleging that the respondent had taken a loan of Rs.5 lakh from the applicant in order to discharge his legal liability arising out of issuance of a cheque dated 13.08.2007 for the said amount in favour of the applicant.