RAKESHBHAI FULCHANDBHAI GAUTAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issue raised in these appeals is similar, they are being decided by a common judgment.

(2.) These appeals are filed challenging the judgment and order passed by the learned Additional Chief Judicial Magistrate, Vapi dtd. 3/10/2023 in Criminal Case Nos.1396 of 2022 and 1397 of 2022 acquitting the respondents - accused for the charge under Sec. 138 of the Negotiable Instruments Act as well as the order dtd. 10/10/2023 passed below exh.25 and 34 whereby, the complainant was imposed cost of Rs.25,000.00.

(3.) At the outset, the appeals were not pressed on merits however, notice in the applications for seeking leave to prefer an appeal was issued for the limited purpose of impugned order below exh.25 and 34.