HITESHBHAI GAURISHANKARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of the respondent ?State.

(2.) The applicants apprehend an arrest in connection with C.R. No.I ?11209016200088 of 2020 registered at Himmatnagar 'A' Division Police Station on 14.02.2020 in respect of alleged offfences of forgery and cheating which had taken place six months since.

(3.) It appears that dispute gave rise to the litigation under Section 138 of the Negotiable Instruments Act six months since. In respect of the action in connection with the same offences, a case under the FIR afrorestated has now been filed.