- (1.) The epitome of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, initially, petitioner The Central Govt. & Semi Govt. Employee Coop. Urban (SE) T& C Society Limited (for brevity "the complainant-society"), has instituted the private criminal complaint against respondent-accused Ram Phal Hooda (Account Clerk, Sampla Water Service Division, Rohtak) s/o Chatter Singh, in which, he was summoned to face the trial for the commission of an offence punishable u/s 138 of The Negotiable Instruments Act, 1881 by the trial Court.
(2.) Having completed all the codal formalities of trial, ultimately, the complaint was dismissed by the trial Court, vide impugned judgment of acquittal dated 18.5.2012.
(3.) Aggrieved thereby, the appeal filed by the complainant-Society was dismissed as well, being not maintainable, by means of judgment dated 11.12.2012 by the appellate Court.;