SURESH NANJI GOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates waive service of notice of Rule on behalf of respective respondents. Rule is fixed forthwith.

(2.) The present application has been filed under Sec. 397 read with Sec. 401 of the Cr.P.C. challenging the order of conviction dtd. 14/10/2022 passed by the learned Chief Judicial Magistrate, Bhuj ' Kachchh in Criminal Case No.3041 of 2018 so also the order dtd. 25/9/2023 passed by the learned 8th Additional Sessions Judge, Bhuj ' Kachchh in Criminal Appeal No.89 of 2022 confirming the conviction imposed by the learned Chief Judicial Magistrate, Bhuj Kachchh, upon the applicant.

(3.) The case, in brief, is that the complainant had given money to the applicant as loan against which the applicant had issued some cheques in lieu of money to be paid to the complainant, which were endorsed as 'unpaid' and hence the complaint came to be filed against the applicant.