HARSUKHBHAI LAKSHMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Harsukhbhai Lakshmanbhai, petitioner-original accused No. 2 has filed this Criminal Revision Application under Sec. 397 of the Code of Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'). The petitioner has challenged the order dated 19th December, 2000, passed by the learned J.M.F.C., Mansa, wherein the learned Magistrate was pleased to reject the application Exh. 97 in Criminal Case No. 392 of 1995, 428 of 1995 and 43 of 1996. The learned Magistrate rejected the said application of the accused wherein the accused has stated that he is not the drawer of the cheque as per the averments of the complaints and he may kindly be ordered to be acquitted of the charge of the offence alleged in the complaint.

(2.) The facts giving rise to this application are as under :

(3.) In view of the aforesaid proceedings the matter has been taken up for final hearing. The petitioner's Counsel contention challenging order of learned Magistrate dated 2-9-1995 issuing summons.