SUNVALIYA KAUSHIKBHAI RAMESHCHANDRA Vs. AMITKUMAR VIPULBHAI SOLANKI

JUDGEMENT

(1.) Rule. Learned advocate Mr.Jitendra D. Patel, waives service of notice of rule for and on behalf of respondent No.1 and learned APP waives service of notice of rule for and on behalf of respondent no.2-State.

(2.) By preferring this application under Sec. 401 read with Sec. 397 of the Code of Criminal Procedure, 1973, the applicant has prayed to quash and set aside the order dtd. 31/3/2022 passed below Exh.08 in Criminal Appeal No.9 of 2021 by the learned 2nd Additional Sessions Judge, Viramgam convicting the present revisionist and further prayed to quash and set aside the order of the learned Judicial Magistrate First Class, Negotiable Instruments Act, at Viramgam dtd. 28/7/2021 passed below Exh.29 in Criminal Case No.1386 of 2018.

(3.) Heard learned advocates for the respective parties and learned APP for the respondent-State.