FIROZBHAI JAMALBHAI GHANCHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, the petitioner seeks to convert non-bailable warrant issued by learned 15th Additional Chief Judicial Magistrate, Vadodara vide order dtd. 30/7/2022 in Criminal Case No.20748 of 2019 into bailable warrant.

(2.) Facts of the case, as can be gathered from the material produced on record, the respondent No.2 - original complainant filed a private complaint being Criminal Case No.20748 of 2019 under the provisions of the Negotiable Instruments Act , 1881 (for short 'the Act') on account of dishonour of Cheque issued by the petitioner.

(3.) Heard learned advocate Mr.D.K. Dave for the petitioner and Learned Additional Public Prosecutor Ms.Moxa Thakkar for the respondent - State.