SABINA,J. - (1.) Respondent had faced trial in a complaint filed by the applicant under Section 138 of the Negotiable Instruments Act, 1881 with regard to dishonour of cheque dated 9.4.2009 in the sum of Rs. 1,80,000/-. Respondent was acquitted by the trial court vide order dated 17.5.2016. Hence, the present application for leave to appeal by the complainant
(2.) I have heard the learned counsel for the applicant and have gone through the record available on the record carefully.
(3.) Case of the applicant was that she had given Rs. 1,80,000/- to the respondent by way of loan. In order to repay the loan, respondent had issued a cheque in her favour on 9.4.2009. However, when the cheque was presented for encashment it was dishonoured by the bank.;