DHIRAJLAL KANTILAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Bhavesh Trivedi, learned advocate for the applicant - original complainant.

(2.) Rule returnable forthwith. Learned APP waives service of Rule on behalf of the respondent No.1 State.

(3.) This is an application filed under Sec. 378(4) of the Code of Criminal Procedure, challenging the judgment and order of acquittal dtd. 10/1/2023 passed by the learned Principal Civil Judge & Judicial Magistrate First Class, Harij, in Criminal Case No.989 of 2021 recording the acquittal against the respondent Nos.2 and 3 for the offence punishable under Sec. 138 of the Negotiable Instruments Act.