DABHI CHAMPAKSINH GEMARSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate appearing on behalf of respondent No.2 is permitted to file 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. 12/4/2021 passed by the learned Additional Chief Judicial Magistrate, Idar in Criminal Case No.339 of 2019, whereby the petitioner has been convicted and sentenced to undergo simple imprisonment for a period of one year and to pay fine of Rs.2,58,000.00 and further cheque amount from the date of filing of complaint with interest of 9% has been awarded, in default, to undergo further simple imprisonment for three months for the offence punishable under Sec. 138 of the Negotiable Instruments Act.