STEEL BUILD Vs. K. MUKUND & COMPANY

JUDGEMENT

(1.) This Revision Application is filed by the original accused of Criminal Case No. 1180 of 1999 filed by the present respondent No. 1 herein in the Court of learned Metropolitan Magistrate, Court No. 10, Ahmedabad, being aggrieved and dissatisfied by the order of learned Metropolitan Magistrate, passed on 19th July, 2000 below Exh. 2 rejecting Application Exh. 2 filed by the present petitioners for discharging them for the charges punishable under the Negotiable Instruments Act, 1881.

(2.) The brief facts of the case are as under :

(3.) Learned Advocate Mr. K. A. Puj for the petitioners, learned Advocate Mr. F. B. Brahmbhatt for respondent No. 1 and learned A.P.P. Mr. B. Y. Mankad for respondent No. 2 - State of Gujarat, were heard.