CHIRANJI LAL GOYAL Vs. PRAVEEN KUMAR

JUDGEMENT

(1.) This order will dispose of the above mentioned two criminal miscellaneous applications filed under Sec. 378(4) Cr.P.C. against Praveen Kumar for grant of leave to appeals against the impugned judgments dtd. 17/9/2016 passed by learned Judicial Magistrate Ist Class, Hisar, vide which the complaints filed under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as ‘the NI Act') have been dismissed and the accused has been acquitted of the charges as framed against him.

(2.) It has been mainly submitted in the applications that the applicant is filing the accompanying criminal appeals against the judgments of acquittal which are likely to succeed as per grounds mentioned therein. It has been stated that there has been ample evidence on record to prove the guilt against the respondent. It has, therefore, been prayed that these applications be allowed and leave be granted to the applicant to file appeals.

(3.) The brief facts of the cases as noted down by learned Judicial Magistrate Ist Class, Hisar, in her judgment dtd. 17/9/2016, are as under:-