JATINDRA UDYOG Vs. HIND FASTENERS

JUDGEMENT

(1.) As per office report, respondents have been served, but none has put in appearance on their behalf.

(2.) Through this application under Sec. 378(4) Cr.P.C., prayer has been made for grant of special leave to file accompanying appeal against the judgment of trial Court dtd. 30/10/2015, whereby complaint filed by the applicant under Sec. 138 of the Negotiable Instruments Act, 1881 (for short -'the Act'), against the respondents was dismissed.

(3.) Briefly, applicant filed a complaint under Sec. 138 of the Act, against the respondents which after holding trial was dismissed by the trial vide impugned judgment dtd. 30/10/2015 and the respondents were acquitted.