GIRISHBHAI JAYANTIBHAI PATEL Vs. AMRUTBHAI VASTARAM PATEL

JUDGEMENT

(1.) PRESENT Criminal Miscellaneous Application under section 482 of the Code of Criminal Procedure, 1973 has been preferred by the applicants herein original accused Nos.6 and 7 to quash and set aside the impugned complaint being Criminal Case No.33537/2007 pending in the Court of learned Judicial Magistrate, First Class, Surat against the applicants and other accused for the offence under Section 138 read with Section 141 of the Negotiable Instruments Act, 1881.

(2.) RESPONDENT No.2 herein original complainant has instituted/lodged the impugned complaint being Criminal Case No.33537/2007 in the Court of learned JMFC, Surat against the applicants and other accused persons for the offence under Section 138 read with Section 141 of the Negotiable Instruments Act, 1881, for dishonor of the cheque.