REGENT COMPUTRONICS PVT. LTD.

Nileshwari M.Shah Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

HARCHARAN SINGH VS. SHIVRANI [REFERRED TO]
VINOD TANNA VS. ZAHEER SIDDIQUI [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
C C ALAVI HAJI VS. PALAPETTY MUHAMMED [REFERRED TO]
NARAYANAMURTHY VS. STATE OF KARNATAKA [REFERRED TO]
SHANKAR FINANCE INVESTMENTS VS. STATE OF ANDHRA PRADESH [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORPORATION LTD VS. STATE NCT OF DELHI [REFERRED TO]
DADA SILK MILLS VS. INDIAN OVERSEAS BANK AND BANKING COMPANY SURAT [REFERRED TO]
AJAY KIRITKANT GHELANI VS. MATHURESHNAGAR CO OPERATIVE HOUSING SOCIETY LTD [REFERRED TO]
RAKESH NEMKUMAR PORWAL VS. NARAYAN DHONDU JOGLEKAR [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The appellant, original complainant in Criminal Case No. 1165 of 2000 filed under the provisions of Section 138 of the Negotiable Instruments Act,1881 (hereinafter referred to as the NI Act for the sake of brevity) has approached this Court under Section 378 of the Code of Criminal Procedure challenging the order of acquittal dated 26th September,2008 passed by the Learned Judicial Magistrate First Class, Vadodara in Criminal Case No.1165 of 2000 acquitting the respondents herein above of the charge of committing offense punishable under Section 138 of the NI Act.

(3.) Facts in brief leading to filing of this appeal deserve to be set out as under;

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NILESHWARI M. SHAH Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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