GOPALBHAI JUMROMAL JAMATANI Vs. USHA ELECTRICS

JUDGEMENT

(1.) Heard Mr. Keyur Vyas, learned advocate on record for the applicant-original complainant and Ms. C.M. Shah, learned APP appearing for the respondent-State.

(2.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(3.) This is an application preferred under Sub-Sec. (4) of Sec. 378 of Criminal Procedure Code, 1973 challenging the order of acquittal dtd. 28/2/2023 passed by learned Chief Metropolitan Magistrate, Ahmedabad in Criminal Case No.64418 of 2018 whereby learned Magistrate has recorded the order of acquittal of respondent No.1-original accused.