INDERJIT SINGH,J. - (1.) This appeal has arisen out of the acceptance of Criminal Misc. No. A-610-MA of 2013 granting leave to file appeal vide order passed today by this Court.
(2.) Learned counsel for the parties agree that the appeal may be heard today itself. I have heard learned counsel for the parties in the appeal.
(3.) This criminal appeal has been filed against the impugned order dated 31.10.2011 passed by learned Judicial Magistrate Ist Class, Karnal, vide which the complaint filed by Prince Electronics against Nakli under Sections 138 and 142 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the NI Act') has been dismissed for non-prosecution and the accused has been acquitted of the notice of accusation under Section 138 of the NI Act.;