REGENT COMPUTRONICS PVT. LTD.

Kathadbhai Lakshmanbhai Sorathiya Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

KUNDAN LAL RALLARAM VS. CUSTODIAN EVACUEE PROPERTY BOMBAY [REFERRED TO]
HARBHAJAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
V D JHINGAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
KALI RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
HITEN P DALAL VS. BRATINDRANATH BANERJEE [REFERRED TO]
GOAPLAST PRIVATE LIMITED VS. CHICO URSILA DSOUZA [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed under Sec. 378 of the Code of Criminal Procedure, 1973 challenging the judgment and order of acquittal dtd. 6/6/2023 passed by the learned Judicial Magistrate First Class, Babara, District Amreli in Criminal Case No.252 of 2020 acquitting the respondent-No.2 under Sec. 138 of the Negotiable Instruments Act, 1881 ('the N.I.Act' hereinafter).

(2.) The facts of the complaint is as under:

(3.) Heard the learned advocate Mr.Samir Afzal Khan for the appellant and learned APP, Ms.Divyangna Jhala for the respondent-State.

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KATHADBHAI LAKSHMANBHAI SORATHIYA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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