YOGENDRAKUMAR DINDAYAL DHOOT Vs. MANISH KISAN BINANI

JUDGEMENT

(1.) Heard Mr. Anik E. Shaikh, learned advocate on record for the applicant-original complainant.

(2.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(3.) This application is filed under Sec. 378(4) of Cr.P.C., 1973, seeking leave to challenge the judgment and order dtd. 15/2/2023 passed by the learned Special Metropolitan Magistrate, N.I. Act Court, Ahmedabad in Criminal Case No.1579 of 2015. By the said judgment and order, the learned trial court has proceeded to record the order of acquittal of respondent No.1 for the offence punishable under Sec. 138 of the N.I. Act.