DYNAMIC INDUSTRIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Criminal Miscellaneous Application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short,'the Cr.P.C.'), the applicant - original accused seeks to quash the Criminal Case No.772 of 2020 pending in the Court of the learned Additional Chief Judicial Magistrate, Vapi, instituted by the respondent No.2 under the provisions of Sec. 138 of the Negotiable Instruments Act.

(2.) The case of the prosecution can be narrated as under:

(3.) Thus, the complainant has approached before the Court of the learned Additional Chief Judicial Magistrate, Vapi by way of Criminal Case No.772 of 2020 under the provisions of Sec. 138 of the Negotiable Instruments Act.