- (1.) Leave granted.
(2.) This appeal arises out of the judgment and order dated 25.07.2019 passed by the High Court of Himachal Pradesh, Bench at Shimla, in Criminal Revision No.379 of 2014.
(3.) The present proceedings arise out of complaint initiated under the provisions of Section 138 of the Negotiable Instruments Act, 1881. According to the complaint, cheque in the sum of Rs.1,75,000/- having been dishonoured, the offence was committed by the present appellant.;