GOPAL AGRAWAL Vs. SEEMA AGRAWAL

JUDGEMENT

(1.) In a prosecution launched by the petitioner against the respondent for the commission of offence under Sec. 138 of the N.I. Act, the learned trial court after full-fledged trial acquitted the accused-respondent.

(2.) Upon perusal of the judgment impugned, it is revealing that a cheque was allegedly given by the accused-respondent to the petitioner, which upon presentation got dishonoured owing to reason of insufficient funds in the account of the accused. There appears reasonable grounds to allow the petitioner to prefer an appeal against the impugned judgment.

(3.) Accordingly, the instant application seeking leave to appeal is allowed. The memo of leave to appeal application shall be treated and registered as an appeal.