YOGESHCHANDRA DHARAMPRAKASH PANDEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 227 of the Constitution of India, wherein, the petitioner has challenged the order dtd. 17/1/2022, passed by the learned Additional Civil Judge and J.M.F.C., Gir-Somnath (in brief, 'the trial Court'), in the application, Exhibit- 39 in Criminal Case No. 232 of 2016.

(2.) Heard, learned Advocate, Mr. R.N. Majmudar, with learned Advocate, Mr. N.K. Majmudar, appearing for the petitioner and learned APP, Mr. L.B. Dabhi, for the Respondent- State.

(3.) Learned Advocate, Mr. Majmudar, appearing for the petitioner submitted that the original complainant-Respondent No.2, herein, had filed a complaint under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter, 'NI Act'), being Criminal Case No. 232 of 2016, before the trial Court concerned at Veraval.