EMBRION ART SURAT LLP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Dipak R. Dave, learned counsel for the applicants, Mr. D.K.Dave, learned counsel for respondent No.2 and Ms. Shruti Pathak, ld. APP for the respondent No.1-State.

(2.) The applicants before this Court for quashing of the Criminal Complaint filed under Sec. 138 of the Negotiable Instruments Act .

(3.) The applicant No.1 M/s. Embrion Art Surat LLP being a partnership firm is engaging in the testing of IVF, ICSI, GAMET Donor, Embryo and Sperm Freezing, surrogacy etc. The applicant Nos.2 and 3 are the partners of the firm. Respondent No.2 complainant filed a private complaint under Sec. 138 of the Negotiable Instruments Act. The learned Trial Court, Surat, after verification of the affidavit and other documents issued process against the present applicants.