PARESHBHAI JAYANTIBHAI PATEL Vs. PATEL ROHITBHAI DHIRAJBHAI

JUDGEMENT

(1.) Heard Mr. Kumar H. Trivedi, learned advocate for the applicant.

(2.) Rule returnable forthwith. Learned APP waives service of Rule on behalf of the respondent No.2 State.

(3.) This is an application seeking leave to appeal filed by the applicant - original complainant challenging the judgment and order of acquittal dtd. 16/2/2023 passed by the learned Second Additional Judicial Magistrate First Class, Himmatnagar, in Criminal Case No.2369 of 2020 dtd. 16/2/2023. By the said judgment and order, learned Magistrate has recorded acquittal of the respondent No.1 - original accused for offence punishable under Sec. 138 of the Negotiable Instruments Act.