ARVIND KUMAR Vs. NASIR HUSSAIN

JUDGEMENT

(1.) HEARD finally with the consent of the counsel for the petitioner.

(2.) ON behalf of the petitioner/complainant, this petition has been preferred under Section 378(4) of the Code of Criminal Procedure for grant of leave to file an appeal against the acquittal of the respondent/accused of the offence punishable section 138 of the Negotiable Instruments Act (for short NI Act), vide impugned judgment dated 5/5/08 passed in Criminal Case No.7967/06 by the ACJM, Gwalior.

(3.) HAVING regard to the arguments canvassed, the entire case has been perused.