D. J. CONSULTANCY Vs. MUKESHBHAI JASHVANTLAL PANCHAL

JUDGEMENT

(1.) Rule. Mr. Manish Patel, learned advocate waives service of notice of Rule for respondents nos.1 and and 2 and Mr. R. C. Kodekar, learned APP waives service of notice of Rule for respondent no.3-State.

(2.) This application is filed by the applicant under Sec. 378(4) of the Code of Criminal Procedure, 1973, seeking leave to file appeal against the judgment and order of acquittal dtd. 10/01/2020 passed by the learned Additional Chief Metropolitan Magistrate, Negotiable Instruments Act Court No.30, Ahmedabad in Criminal Case No.806 of 2015 acquitting the accused for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881.

(3.) Heard Mr. R. J. Goswami, learned advocate for the applicant, Mr. Manish Patel, learned advocate for respondents nos.1 and and 2 and Mr. R. C. Kodekar, learned APP for the respondent no.3-State.