PADMAVATI BUILDERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appeal is admitted. Learned APP waives service of notice of admission on behalf of respondent No.1 - State and the learned advocate Mr.M.P. Prajapati waives service of notice of admission on behalf of respondent Nos.2 and 3 - original accused.

(2.) Present Appeal is taken up for final hearing today itself considering the nature of dispute.

(3.) Present appeal has been preferred by the appellant - original complainant against the judgment and order of acquittal passed by the learned 18th Additional Chief Judicial Magistrate, Vadodara dtd. 9/10/2017 in Criminal Case No. 46370 of 2008, whereby the complaint filed by the appellant herein - original complainant under sec. 138 of the Negotiable Instruments Act has been dismissed for default on the reason of non-appearance of the appellant and not producing evidence though sufficient time has been granted to the appellant.