- (1.)Leave granted.
(2.)This appeal has been filed against the judgment and order dated 11.07.2017 passed by the High Court of Judicature at Madras whereby the High Court allowed the Criminal Appeal No.123/2006 filed by the respondent against the judgment of acquittal dated 18.10.2005 passed by the Additional Sessions Judge, Fast Track Court-II, Salem in Criminal Appeal No.18 of 2004.
(3.)The respondent had filed a complaint in the Court of learned Judicial Magistrate No.3, Salem alleging offence under Sec. 138 of the Negotiable Instruments Act against the respondent. It was stated that a cheque dated 05.02.2000 for a sum of Rs.2,00,000.00 (Rupees two lakhs only) towards repayment of a loan was returned unpaid on the ground of "insufficient funds".