PREMAL KAMLESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Sec. 482 of the Code of Criminal Procedure, 1973 (For short 'CrPC'), the petitioner has requested to quash and set aside the judgment and order dtd. 30/12/2023 by the learned 3rd Additional Chief Judicial Magistrate, Gandhinagar in Criminal Case No.2550 of 2023 for the offence under Sec. 138 of the Negotiable Instruments Act, 1881, whereby the learned Magistrate has been pleased to convict the present petitioner for the offence under Sec. 138 of the Negotiable Instruments Act, 1881 and sentenced to undergo simple imprisonment of one month and also ordered to pay Rs.65,000.00 towards compensation to the complainant with interest at the rate of 8% from the date of filing of complaint and further issued warrant under Sec. 418 of the CrPC.