SAGAR MAHMADBHAI SAJIBHAI MAPAKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.L.R.Pujari waives service of notice of rule for respondent No.1 and learned advocate Mr.Nanavati waives service of notice of rule for respondent no.2.

(2.) It is submitted by learned advocate Mr.P.K.Soni that the present applicant original accused surrendered before the Court and at present, he is in judicial custody.

(3.) The present applicant has been convicted for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 by order dated 16.4.2009 in Criminal Case No.4662 of 2008 (Old Criminal Case No.996 of 2003) passed by learned Metropolitan Magistrate, Negotiable Instrument Court No.3, Ahmedabad. The said order was challenged in appeal being Criminal Appeal No.99 of 2009 before the learned City Civil & Sessions Judge, Ahmedabad. The said appeal is also dismissed by judgment and order dated 25.6.2009. Both these orders are under challenge by filing this Revision Application.