SAURABH GOYAL Vs. ARUN GOYAL

JUDGEMENT

(1.) CRM-A-1867 of 2019 (O&M)

(2.) Special leave to appeal has been sought against the judgment of acquittal dtd. 14/1/2019 whereby the Judicial Magistrate 1st Class, Ludhiana, while dismissing the complaint under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'Act'), has acquitted the respondents.

(3.) Proceedings were initiated on dishonour of cheque bearing No. 790308 dtd. 28/8/2013 for an amount of Rs.15,00,000.00 drawn on HDFC Bank. The Judicial Magistrate has recorded the following reasons to dismiss the complaint:-