PARBATSINH JAVANSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Darshan Dave, learned advocate states that he has instructions to appear for and on behalf of respondent No.2. He is permitted to file his appearance forthwith.

(2.) Rule returnable forthwith. Learned APP and learned advocate waive service of notice of Rule for and on behalf of respondent Nos. 1 and 2 respectively.

(3.) By this application under Articles 226 and 227 of the Constitution of India, read with Sec. 482 of the Code of Criminal Procedure, the petitioner has prayed quashing of the judgment and order dtd. 31/3/2022 passed by the learned Judicial Magistrate, First Class, Talod, Sabarkantha in Criminal Case No.574 of 2020, whereby the petitioner has been convicted and sentenced to undergo simple imprisonment for Six months and to pay fine of Rs.10,000.00, in default, to undergo simple imprisonment for 30 days for the offence punishable under Sec. 138 of the Negotiable Instruments Act.