AMIT SHRIRAM GUPTA Vs. NARENDRA TIRATHDASH SENANI

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-state.

(2.) This application is filed for Special Leave to Appeal against the judgment and order dtd. 16/2/2023, by which the respondent No.1-accused has been acquitted by the Additional Chief Judicial Magistrate Court, Ahmedabad in Criminal Case No.66901 of 2020.

(3.) Learned Advocate for the applicant, at the outset, has submitted that the applicant was able to establish legally enforceable debt against the respondent-accused for an amount of Rs.3,00,000.00, which the respondent has received towards the loan. Learned Advocate has submitted that in return of such money, the cheque has been issued.