VAGHSINH PRATAPSINH KHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate, Mr. Dipen Sankhesara, submitted that he has received instructions to appear on behalf of Respondent No.2-original complainant.

(2.) Rule. Learned APP waives service of rule for Respondent No.1-State and learned Advocate waives for Respondent No.2-original complainant.

(3.) This is an application filed under Sec. 482 of the Code of Criminal Procedure, 1973, seeking to quash and set aside the impugned judgment and order dtd. 15/12/2021, passed in Criminal Case No. 2743 of 2018 by the learned 2nd Additional Senior Civil Judge, Sabarkantha at Himmatnagar, in the complaint filed by Respondent No.2-original complainant under Sec. 138 of the Negotiable Instruments Act (in brief, 'the NI Act ').