YOGESH HASMUKHLAL MEHTA Vs. AMISH MAHENDRABHAI SURATWALA

JUDGEMENT

(1.) Heard Ms. Sonal D. Vyas, learned advocate for the applicant - original complainant.

(2.) Rule returnable forthwith. Learned APP 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 appeal against the judgment and order dtd. 28/2/2023 passed by the learned Additional Chief Judicial Magistrate, Surat, in Special Criminal Case No.79313 of 2021. By the said judgment and order, the learned Magistrate has proceeded to record the acquittal of the respondent - original accused.