RAJ KUMAR Vs. RAHUL

JUDGEMENT

(1.) Heard.

(2.) For the reasons as mentioned in the application, the same is allowed and the delay of 45 days in filing the application seeking leave to appeal is condoned. CRM-A-2273-2019

(3.) Special leave to appeal has been sought against the judgment of acquittal passed by the learned Judicial Magistrate 1st Class, Kurukshetra, while dismissing the complaint under Section 138 of the Negotiable Instruments Act, 1881.