PATEL BHAVIKKUMAR ARVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Vide order dtd. 30/8/2022, delay in preferring the appeal was condoned, and thereafter, vide order dtd. 6/10/2022, Leave to Appeal was granted.

(2.) Considering the scope of appeal being in a very narrow compass, both learned advocates appearing for the respective parties have urged the Court to dispose of the appeal finally though the appeal was admitted by recent order dtd. 6/10/2022.

(3.) Learned advocate for the appellant-original complainant has submitted that the complaint of the appellant under Sec. 138 of the Negotiable Instrument Act was dismissed for default, and thereby, the respondent was acquitted. The said order was recorded dehors the guidelines, which were issued from time to time by the High Court especially during the period of Covid-19.