PATEL PANKAJKUMAR PRAHLADBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Appellant (Original Complainant) has filed the present Criminal Appeal under Section 378 of the Code of Criminal Procedure, 1973, challenging the judgment and order dated 6.2.2018, passed in Criminal Case No. 259 of 2016 by the learned Judicial Magistrate First Class, Deesa, recording the acquittal of the Respondent No.2 - Jetendrasinh Sedhaji Dabhi (Original Accused) for the offence punishable under Section 138 of the Negotiable Instruments Act.

(2.) Heard learned Advocate Mr. Chirag Shrimali for learned Advocate Mr. Sanjivkumar T. Patel for the Appellant, learned Advocate Mr. Himanish Javpee for learned Advocate Mr. J.V.Japee for Respondent No.2 (Original Accused) and learned APP Ms. Monali Bhatt for the Respondent - State of Gujarat.

(3.) Learned Advocate for Respondent No.2 (Original Accused) has submitted that Respondent No.2 - Jetendrasinh Sedhaji Dabhi has expired and he has placed on record the death certificate to that effect on 10th of July 2021.