MANINDER SINGH MANN Vs. MANDEEP SINGH

JUDGEMENT

(1.) Applicant-Maninder Singh Mann has filed this application under Sec. 378(4) Cr.P.C. seeking permission for leave to appeal against respondent Mandeep Singh, challenging the impugned judgment dtd. 12/7/2016 passed by learned Judicial Magistrate 1st Class, Sangrur, 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 Maninder Singh Mann filed a complaint against accused Mandeep Singh under Sec. 138 of the Negotiable Instruments Act. As per complainant's version, accused had borrowed a sum of Rs. 2,60,000.00 from him and in lieu of that amount, accused issued a cheque bearing No. 51490 dtd. 25/1/2014 to discharge his lawful liability, which on presentation for encashment, was returned back unpaid with the remarks "Funds Insufficient". Legal notice was served. When the amount was not paid, then the complaint was filed within time.