MANJEET SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, a prayer is made to issue an appropriate writ / order and/or direction to the Registrar (Judicial) of this Court to conduct enquiry and investigation regarding forgery, tampering, manipulation and alteration of the Court proceedings in Criminal Case No.79327/2018 pending before the learned Additional Chief Metropolitan Magistrate, Court No.34, Ahmedabad.

(2.) The petitioner states that he is the proprietor of Victor Infra havings its office at Bldg. No.A/2, Flat No.2, Akal CHS Ltd., J.B. Nagar, Andheri (East), Mumbai and residential address at A Wing, Flat No.502, Poonam Jewel CHS Ltd., Poonam Nagar, Mahakali Caves Road, Andheri, Mumbai. It is stated that the respondent No.2 had filed a criminal complaint under Sec. 138 of the Negotiable Instruments Act alleging dishonour of the cheque issued by him which was under financial assistance, received from Mahindra and Mahindra Financial Services Ltd. - respondent No.2.

(3.) The petitioner states that a complaint was filed before the learned Additional Chief Metropolitan Magistrate, Court No.32, Ahmedabad where the Court passed the order of issuance of process against the petitioner.