- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) By means of this application the complainant-applicant Ashok Kumar Jain is seeking leave to file appeal against the judgment and order dated 12.9.2005 passed by Additional Chief Judicial Magistrate/Additional Civil Judge (Senior Division), Court No.3, Ghaziabad in Case No.1020 of 2005, Ashok Kumar Jain Vs. Bulls India Security Ltd. under Section 406 I.P.C. by which he dismissed the complaint and acquitted the accused opposite party nos.2 to 4.
(3.) I have perused the impugned judgment as well as the record of the trial court.;