RAVI RAJ Vs. SATPAL

JUDGEMENT

(1.) Applicant-Ravi Raj has filed this application under Sec. 378 (4) Cr.P.C. seeking permission for leave to appeal against respondent Satpal, challenging the impugned judgment dtd. 20/8/2014 passed by learned Judicial Magistrate Ist Class, Karnal, vide which the accused-respondent was acquitted.

(2.) It is mainly stated in the application that accompanying appeal is being filed which is likely to succeed on the grounds taken therein. It is, therefore, prayed that leave to appeal be granted.

(3.) As per the record, complainant Ravi Raj filed a complaint against accused Satpal under Sec. 138 of the Negotiable Instruments Act. As per complainant's version, accused borrowed an amount of Rs.3.00 lakhs from the complainant as a friendly loan. In discharge of this liability, the accused issued a cheque bearing No.925482 dtd. 15/2/2010 for Rs.3.00 lakhs, in favour of the complainant, which on presentation for encashment was returned back with the remarks 'Insufficient Funds'. Legal notice was served. When the amount was not paid, then the complaint was filed within time.