IMRANBHAI RAMJANBHAI SIPAHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Riddhesh Trivedi, learned advocate on record for the applicant-original complainant, Mr. Mahendra U. Vora, learned advocate for the respondent No.2 and Ms. Chetna M. Shah, learned APP appearing for the respondent-State.

(2.) Rule returnable forthwith. Learned APP Ms. Chetna M. Shah waives service of notice of rule for and on behalf of respondent-State and learned advocate Mr. Mahendra U. Vora waives service of notice of rule for and on behalf of respondent No.2.

(3.) This is an application seeking permission of this Court to file leave to appeal to challenge the judgment and order of acquittal dtd. 25/11/2019 passed by learned Additional Chief Judicial Magistrate, N.I. Court, Tharad in Criminal Case No.315 of 2019. By the said judgment and order, the learned Magistrate has proceeded to record the order of acquittal of respondent No.2 for the offence punishable under Sec. 138 of the N.I. Act.