KETANBHAI NATWARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed by the appellant challenging the judgment and order passed by the learned 3rd Additional Chief Judicial Magistrate, Nadiad dtd. 19/6/2023 in Criminal Case No.2636 of 2015 acquitting the respondent Nos.2 and 3 from the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1886 ('the N.I.Act' referred hereinafter).

(2.) The facts of the case are mentioned hereinbelow:

(3.) Heard the learned advocate Mr.A.N.Pathan for the appellant and learned advocate Mr.A.A.Zabuawala for the respondentsaccused.