MUKESHKUMAR HIRALAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Jagdish Satapara, learned advocate states that he has received instructions to appear on behalf of applicant and he shall file his Vakalatnama in the Registry forthwith. Registry is directed to accept his Vakalatnama. He has further submitted that he has taken no objection from the learned advocate appearing for the applicant.

(2.) By way of present application, the applicant has challenged the impugned judgment and order dtd. 9/1/2018 passed by learned Additional Chief Metropolitan Magistrate, Negotiable Instrument Act Court No.27, Ahmedabad in Criminal Case No. 1304 of 2013 as well as judgment and order dtd. 6/8/2019 passed by learned Additional City Sessions Judge, Court No.16, Ahmedabad City, Ahmedabad in Criminal Appeal No. 30 of 2018.

(3.) The facts of the present case are summarized as under: