JINESH PURVESH SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Considering the issue involved in the present application and with the consent of the learned counsel for the respective parties, the matter is taken up for final disposal today.

(2.) Rule. Ms. Krina Calla, learned APP waives service of Rule for respondent-State and Mr. S.L. Patel, learned counsel waives service of Rule for respondent no. 2.

(3.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant seeks to quash the proceedings of Criminal Complaint No. 38935 of 2021, pending before the Additional Chief Metropolitan Magistrate (Negotiable Instruments Act) Court, Ahmedabad.