SATYA PRAKASH UPADHYAY Vs. RINKI

JUDGEMENT

(1.) Applicant-Satya Prakash Upadhyay has filed this application under Sec. 378(4) Cr.P.C. seeking permission for leave to appeal against respondent Mrs.Rinki, challenging the judgment dtd. 7/7/2018 passed by learned Judicial Magistrate Ist Class, Faridabad, whereby 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 Satya Prakash Upadhyay filed a complaint against accused Shailender and Rinki under Sec. 138 of the Negotiable Instruments Act. The brief averments of the complaint as noted down in the judgment passed by learned JMIC, Faridabad, are as under-