RAJESHBHAI JAGJIVANDAS SURTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-State and learned advocate Mr. Salim M. Saiyed waives service of notice of rule for and on behalf of respondent No.2.

(2.) By way of present application, applicant has prayed to quash and set aside the judgment and order of conviction dtd. 16/9/2021 passed in Criminal Appeal No.281 of 2020 by learned 4 th Additional Sessions Judge, Surat confirming the judgment and order of conviction dtd. 8/10/2020 passed in Criminal Case No.17648 of 2019 by learned 24th Additional Chief Judicial Magistrate, Surat and further prayed to acquit the applicant-accused for the offence punishable under Sec. 138 of the N.I. Act.

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