KANAIYALAL BHULABHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. P.P. Majmudar on behalf of the applicant, learned Additional Public Prosecutor Ms. Maithili D. Mehta on behalf of respondent no.1- State and learned Advocate Shri Dipak H. Sindhi on behalf of respondent no.2- original complainant.

(2.) By way of this petition, the petitioner had challenged an order dtd. 20/9/2018 below Exhibit-11 in Criminal Appeal No. 23 of 2018, more particularly, on basis of which Non Bailable Warrant had been issued against the present applicant.

(3.) Learned Advocate Mr. Majmudar would submit that the present applicant was arraigned as an accused in connection with Special Criminal Case No. 1967 of 2013 under the provisions of Sec. -138 of the Negotiable Instruments Act and whereas vide an order dtd. 29/12/2017 the learned 4th Additional Chief Judicial Magistrate, Surat, had been pleased to convict the petitioner for the said offence and sentenced the applicant to imprisonment for a period of one year.