ATUR THAKORBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Nirav Bhatt, 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 application is filed seeking leave to appeal against the judgment and order dtd. 28/6/2023 passed by the learned 3rd Additional Chief Judicial Magistrate, Vadodara, in Criminal Case No.38784 of 2021, acquitting the present respondent No.2 - original accused for the offence punishable under Sec. 138 of the Negotiable Instruments Act.