SHIVSINH GANPATSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These applications are filed under Sec. 378(4) of the Code of Criminal Procedure, 1973 ("Code or CrPC") by the Complainant seeking leave to appeal to challenge the judgments and orders dtd. 7/12/2018 passed in Criminal Case Nos.376 of 2016 and 375 of 2016, respectively by the learned JMFC, Nasvadi, Chhota Udepur, whereby the Ld. Trial Court had acquitted the Respondent- Accused of charge under Sec. 138 of the Negotiable Instruments Act, 1881 ("NI Act").

(2.) Before entering into the merits of the present Applications for Leave to Appeal, this Court deems it appropriate to record that the Appeal arises from an order of Acquittal passed in a complaint under Sec. 138 of the N.I. Act.

(3.) Recently, the attention of this Court is drawn to one of the recent pronouncements of the Hon'ble Apex Court in M/s Celestium Financial v. A. Gnanasekaran, 2025 INSC 804.