RENU RANI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present application has been preferred by the petitioner -complainant Smt. Renu Rani Singh, being aggrieved with the judgment passed by the learned lower Court in C/1 Case No. 553 of 2003 on 14.11.2006 by which the O.P. No. 2 Vinod Kumar Lall has been acquitted of the charges under Sections 380/468 of the Indian Penal Code. The respondent has appeared through lawyer on notice.

(2.) BRIEF facts leading to this miscellaneous petition are that the petitioner -complainant and the opposite party No. 2 are closely related as sister -in -law and brother -in -law. According to petitioner, Vinod Kumar Lall used to help her after death of her husband. During this period a relation of trust developed as the respondent used to help her in getting withdrawn the investments made by her late husband. However, to the utter surprise, on 4.12.2002 she received a notice by pleader by which she came to know that she has issued a cheque in favour of the O.P. No. 2 on 26.11.2002 for a sum of Rs. 2,35,000/ - which has ultimately bounced. Thereafter she went through her documents and found that the cheque number given in the notice was missing from her cheque book. Thereafter she informed her bank to stop payment on 10.12.2002 because she has never issued such a cheque in favour of the O.P. No. 2.

(3.) THE learned trial Court after considering the materials on record found and held that the offences alleged against the O.P. No. 2 could not be proved beyond doubts and acquitted the respondents.