- (1.) Heard learned counsel for the petitioner.
(2.) Despite valid service of notice as recorded in the order dated 18th April, 2018 and indulgence granted thereafter to opposite party no. 2 he has not appeared to contest the case.
(3.) Petitioner seeks special leave to appeal against the judgment of acquittal dated 16th December, 2017 passed by learned Judicial Magistrate, 1st Class, Palamau at Daltonganj in Complaint Case No. 847 of 2013/T. R. No. 60 of 2017, whereunder the sole accused/opposite party no. 2 herein has been acquitted of the charges under Section 138 of Negotiable Instrument Act.;