VINUBHAI BHAILALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring the application, the applicant has prayed for the following relief(s):

(2.) Heard learned advocates for the respective parties.

(3.) It appears that original respondent no.1 has preferred this Criminal Revision Application No.1086 of 2019 before this Court challenging the judgment and order dtd. 19/8/2019 passed by the learned 2nd Additional Sessions Judge, Anand upholding the order of sentence and compensation in the case arising from Sec. 138 of the Negotiable Instruments Act, 1981. On 3/9/2019, this Court was pleased to pass the following order: