PATEL CONTROL PANEL Vs. SAMIRBHAI NAJIRBHAI VOHRA

JUDGEMENT

(1.) Since the issue raised in the these appeals are similar, they are being decided by a common judgment. The facts of Criminal Appeal No.352 of 2024 are taken for the purpose of adjudication.

(2.) Endorsement on the cause list shows that Rule which was issued in the application for seeking leave to prefer an appeal was served on 19/1/2024, however, the respondent has chosen not to appear before the Court.

(3.) These appeals are filed challenging the impugned judgment and order of the acquittal dtd. 9/12/2023 passed by the learned trial Court in Criminal Case No.3716 of 2022 acquitting the respondentaccused under Sec. 138 of the Negotiable Instruments Act, 1886 ('the N.I.Act' referred hereinafter) by exercising the powers under Sec. 256 of the Code of Criminal Procedure, 1973 ('the Cr.P.C.' referred hereinafter).