RASHMIN KANTILAL CHANDE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973, the applicant has challenged the order dtd. 12/4/2022 passed in Criminal Revision Application No. 12/2018, whereby, the Additional Sessions Judge, Court No.27, City Sessions court, Ahmedabad has set aside the order dtd. 28/12/2017 below exh:65, passed by Additional Chief Metropolitan Magistrate, Court No.30, Ahmedabad in Criminal Case No.92/2016.

(2.) The Revisional Court vide its order dtd. 12/4/2022, allowed the application at Exh:65 filed by the respondent No.2 complainant and arraigned the present applicant as accused No.2, for the offence punishable under Sec. 138 of the Negotiable Instruments Act.

(3.) Dissatisfied with the order of the revisional Court, the applicant preferred the instant application.