RAVI CHETWANI PROPRIETOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Nikul Soni, learned advocate for the applicant - original complainant, Mr. Dhruv Dave, learned advocate for the respondent no.2 and Mr. Bhargav Pandya, learned Additional Public Prosecutor for the respondent State.

(2.) This application is filed under Sec. 378(4) of the Code of Criminal Procedure seeking leave to challenge the impugned judgment and order dtd. 28/2/2022 passed by the learned 10th Additional Chief Judicial Magistrate, Vadodara in Criminal Case No.24510 of 2016. By the said judgment and order, the learned Magistrate has recorded order of acquittal of the respondent no.2 - original accused for the offence punishable under Sec. 138 of the Negotiable Instruments Act.

(3.) The gist of the complaint as contended in the criminal case by the complainant is as under: