LAWS(GJH)-2021-7-616

HARDIK KANTILALA SANGHAVI Vs. STATE OF GUJARAT

Decided On July 14, 2021
Hardik Kantilala Sanghavi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Learned advocate Ms. Avnika Panchal submits that she has received instructions to appear for the respondent No.2 - original first informant. She is permitted to file her Vakalatnama in the Registry.

(2.) Rule. Learned APP, Mr. D.M. Devnani and learned advocate Ms. Avnika Panchal waives service of notice of Rule for respondent Nos.l and 2 respectively.

(3.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ("the Code" for short) wherein the applicant has prayed that the judgment and order of conviction dtd. 5/4/2019 passed by learned Judicial Magistrate First Class, Ahmedabad in Criminal Case No. 84635 of 2018 be quashed and set aside, where by the concerned trial Court has convicted the present applicants for the offence punishable under Sec. 138 of the Negotiable Instruments Act and he has been sentenced to undergo simple imprisonment for a period of one year. Fine was also imposed. Copy of the said order is placed on record at page 8 of the compilation.