YOGESH VISHWANATH JADHAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Jeet J Bhatt, learned advocate for the applicant.

(2.) The present application has been filed under Articles 226 and 227 of the Constitution of India and under Sec. 482 of the Cr.P.C, challenging the order dtd. 29/9/2021 passed by the learned Additional Chief Judicial Magistrate, Surat in Criminal Case No. 4171 of 2011, whereby, the learned Magistrate has directed that he will pronounce the judgment without waiting the outcome of the petition filed before this Court.

(3.) The respondent no. 2 has filed private complaint against M/s. Yog Industries Ltd and their directors under Sec. 138 of the NI Act..