ANILKUMAR JAYANTILAL SATHWARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) With the consent of the respective learned advocates, this matter was heard finally.

(3.) This appeal is filed challenging the judgment and order dtd. 18/1/2023 of acquittal passed by the learned Special Metropolitan Magistrate, Negotiable Instrument Court, Ahmedabad in Criminal Case No. 3103173 of 2015 and Criminal Case No. 3103172 of 2015 whereby, the accused came to be acquitted for the offence punishable under sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the "N.I. Act").