NITIN CHANDRAKANT BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule be issued, making it returnable forthwith. Learned Additional Public Prosecutor waives service of Rule on behalf of respondent State.

(2.) Heard Mr. PP Majmudar, learned advocate for the applicant- original complainant.

(3.) This application is filed under Sec. 378(4) of the Code of Criminal Procedure seeking leave to appeal against the impugned judgment and order dtd. 28/3/2023 passed by the learned Additional Chief Judicial Magistrate, Vadodara in Criminal Case No,.30500 of 2018. By the said judgment and order, the learned Magistrate has proceeded to record the acquittal of respondent nos. 2 and 3 for the offence punishable under Sec. 138 of the Negotiable Instruments Act.