DEEPAK ADVERTISERS Vs. NARESH JETHWANI

JUDGEMENT

(1.) Record of the Court below received and has been uploaded by the office.

(2.) With the consent of the parties, case is heard finally through Video Conferencing.

(3.) This Criminal Appeal under Section 372 of CrPC has been filed against the judgment dated 13/10/2017 passed by Additional Chief Judicial Magistrate, Gwalior in Criminal Case No.14094/2010, thereby acquitting the respondent by dismissing the complaint filed by the appellant under Section 138 of Negotiable Instruments Act.