NENSHI HEALTHCARE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed seeking leave to prefer an appeal by the applicant-original complainant against judgment and order dtd. 26/4/2023 passed by the learned Chief Judicial Magistrate, Kadi in Criminal Case No. 262 of 2020 whereby, the accused came to be acquitted for the offences punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the "N.I.Act").

(2.) It is the case of the complainant that complainant is doing business of pharmaceutical raw materials and pharmaceutical finished products and the accused is also connected with health care products therefore, on purchasing the health care products, the cheque was issued for the repayment of the product of Rs.23,41,335.00. On depositing the said cheque, it was dishonoured. Therefore, after following due procedure, private complaint came to be filed before the learned trial court.

(3.) Heard learned advocate Mr.Khambholja for the applicant/ appellant.