GEETABEN KIRITKUMAR DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Special Criminal Application under Articles 226 and 227 of the Constitution of India r/w Ss. 482 of the Cr.P.C., the petitioner - original complainant has approached this Court for the following reliefs :-

(2.) The petitioner - original complainant instituted 3 different criminal complaints before the learned Principal Civil Judge and JMFC, Valod, Tapi against the respondent Nos.2 to 4 herein being Criminal Case Nos.413, 414 and 415 of 2015 under Sec. 138 of the Negotiable Instruments Act and under Ss. 406 , 420 and 120-B of the Indian Penal Code.

(3.) I have heard Mr.Bomi Sethna, learned counsel appearing for the petitioner and Ms.Moxa Thakkar, learned Additional Public Prosecutor for the respondent No.1- State.