BARATHI ORGANICS PVT LTD Vs. MEGHMANI ORGANICS LTD

JUDGEMENT

(1.) RULE. Mr.F.B.Brahmbhatt, learned advocate waives service of notice of RULE on behalf of respondent No.1 ? original complainant in each of the applications and Mr.K.P.Rawal, learned Additional Public Prosecutor waives service of notice of RULE on behalf of respondent No.2 ? State in each of the applications.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, all these applications are taken up for final hearing today.

(3.) CRIMINAL Misc. Application No.2776 of 2011 has been preferred by the applicants herein ? original accused to quash and set aside the CRIMINAL Case No.7836 of 2009 pending in the Court of learned Metropolitan Magistrate Negotiable Instrument Court No.4 at Ahmedabad, which has been filed against them by respondent No.1 herein ? original complainant for the offence punishable under Section 138 of the Negotiable Instruments Act.