MADHU UNNIKRISNAN MENON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issue involved in both these matters is same, both these matters are taken up together. Learned advocates for the respective parties state that except the details in respect of cheques, rest of the facts are almost identical and, therefore, by consent of learned advocates both these matters are taken up together for final hearing.

(2.) Rule. Learned Additional Public Prosecutor Ms.Maithili Mehta for Respondent No.1 - State and learned advocate Mr.Chaitanya Joshi for Respondent No.2 - original complainant.

(3.) Considering the fact that barring the cheque details i.e. date and amount, rest of the facts of both the petitions are similar and, therefore, facts of Criminal Miscellaneous Application No.3853 of 2020 are taken for consideration, which are in brief stated as under: