PARTH METAL AND ALLOYS Vs. RAMESHKUMAR N. AGRAVAL

JUDGEMENT

(1.) Heard learned advocate Mr. Nisarg Jain for the applicant and Mr. Manish Patel, learned advocate for the respondent No.1.

(2.) Rule. Learned advocate Mr. Manish Patel waives service of Rule on behalf of the respondent No.1 and learned APP Mr. Pandya waives service of Rule on behalf of the respondent No.2 - State.

(3.) This is an application under Sec. 378(4) of Code of Criminal Procedure, seeking leave to challenge the judgment and order dtd. 28/12/2022 passed by the learned Additional Chief Metropolitan Magistrate, N.I. Court No.34, Ahmedabad, in Criminal Case No.3400052 of 2016. By the judgment and order, learned Magistrate has recorded the order of acquittal against the respondent No.1 - original accused for the offence punishable under Sec. 138 of the Negotiable Instruments Act.