PRAKASHCHANDRA SHAMALDAS PATEL Vs. VINODBHAI PUNAMBHAI PATEL

JUDGEMENT

(1.) RULE. Shri Hardik Dave, learned advocate waives service of notice of Rule on behalf of respondent No.1 and SHRI K.P. Raval, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent No.2.

(2.) PRESENT Criminal Miscellaneous Application has been preferred by the applicants original accused Nos.3 and 4 to quash and set aside the Criminal Case No.1992/2009 pending in the Court of learned Metropolitan Magistrate (N.I. Court No.6), Ahmedabad filed by respondent No.2 original complainant for the offence punishable under Section 138 of the Negotiable Instrument Act, so far as the applicants original accused Nos.3 and 4 are concerned.

(3.) SHRI K.P. Raval, learned APP has requested to pass appropriate order.