- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) By means of this application the complainant-applicant Lokesh Kumar Jain is seeking leave to file appeal against the judgment and order dated 12.1.2005 passed by Judicial Magistrate, Sardhana, District Meerut in Case No.234/9 of 2003, Lokesh Kumar Jain Vs. Vijay Kumar Jain and others, under Section 138 of N.I. Act by which he dismissed the complaint and acquitted the accused opposite party nos.1 to 3.
(3.) I have perused the impugned judgment as well as the record of the trial court.;