JYOTSANA SANGHI Vs. VISHAL SEKHANI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) These appeals take exception to the final order and judgment dtd. 20/2/2017 passed in Miscellaneous Criminal Case No. 737/2016, thereby the petition filed by the first respondent before us, namely, Vishal Sekhani under Sec. 482 of the Code of Criminal Procedure, 1973 has been allowed quashing the criminal proceedings against him in Criminal Complaint Case Nos. 37153/2015 and 37152/2015 under Ss. 138/141 of the Negotiable Instruments Act,1881 (For short 'NI Act').