HARSHVARDHAN FINANCE Vs. MUKESHKUMAR B. CHANDALIYA

JUDGEMENT

(1.) The applications are filed for grant of Leave to Appeals against the acquittal recorded by the 5 th Additional Chief Judicial Magistrate, Jamnagar vide order dtd. 27/1/2022 passed in Criminal Case No.6662 of 2017, Criminal Case No.6664 of 2017, Criminal Case No.6661 of 2017, Criminal Case No.7647 of 2017 & Criminal Case No.6663 of 2017, respectively.

(2.) By the aforesaid judgment and order, the respondent no.1 was acquitted from the offence under Sec. 138 of the Negotiable Instruments Act.

(3.) This Court, vide order dtd. 12/7/2022 has issued notice to the respondents and record indicates that though served, no one has appeared on behalf of respondent no.1.