NILESH NAGINDAS SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present is the revision application filed by Shri Nilesh Nagindas Soni original accused being aggrieved by order dated 19.12.2006 passed by the learned Presiding Officer and Fast Track Court No.11, Vadodara in Criminal Appeal No.35 of 2006.

(2.) The facts of the case are that respondent No.2 herein Gaurang Ashokrao Thosar filed Criminal Case No.661 of 2003 in the Court of learned Judicial Magistrate First Class, Vadodara ("JMFC", for short), alleging offence under Section 138 of the Negotiable Instruments Act ("the Act", for short).

(3.) Being aggrieved by that order, the present petitioner preferred Criminal Appeal No.35 of 2006 in the Court of learned Presiding Officer and Fast Track Court No.11, Vadodara. That appeal was also dismissed by judgment and order dated 19.12.2006 and the judgment and order passed by the learned JMFC was upheld.