NARENDRABHAI RAMNIKLAL SHUKLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Criminal Miscellaneous Application is filed by the Applicant (Original Complainant) under Sec. 378(4) of the Code of Criminal Procedure seeking Special Leave to Appeal challenging the impugned judgment and order passed in Criminal Case No. 1350 of 2017 by the learned Additional Chief Judicial Magistrate, Palitana dtd. 5/12/2019, recording acquittal of the Respondent Nos. 2 (Original Accused) under the Negotiable Instruments Act .

(2.) Heard learned Advocate Mr. R.D.Chauhan for the Applicant and learned APP Ms. Jirga Jhaveri for the Respondent - State of Gujarat. Though served, none has remained present on behalf of Respondent No.2 (Original Accused).

(3.) Rule. Learned APP Ms. Jirga Jhaveri appears and waives service of notice of Rule on behalf of the Respondent - State of Gujarat.