NITA DEEPAK PAREKH Vs. OFFWAY VALVES AUTOMATION

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Ms. Moxa Thakker, waives service of notice of Rule on behalf of the respondent State.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for the following reliefs:

(3.) It is the case of the applicant that the applicant retired as Director from the company on1/10/2016. The applicant has submitted DIR-12 form for cessation as Director and the same was approved with effect from 1/10/2016. The accused company-had issued cheque bearing No.000925 in favour of the respondent no.1 for an amount of Rs.1,44,555.00. The respondent no.1 had deposited the said cheque in the bank and the same was dishonored/returned on 1/3/2018.