VISHVASKUMAR BABUBHAI CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (' Cr.P.C ', for short), the applicant has prayed for quashing and setting aside the judgment and order dtd. 5/8/2019 passed by the learned 5th Additional Chief Judicial Magistrate, Mahesana passed in Criminal Case No.1668 of 2017 for the offences punishable under Ss. 138 and 142 of the Negotiable Instruments Act (' NI Act ', for short).

(2.) Heard learned advocate Mr.Tushar Chaudhari for the applicant, learned Additional Public Prosecutor Ms.Maithili Mehta for Respondent No.1 - State and learned advocate Mr.Dakshesh Mehta for Respondent No.2 - original complainant.

(3.) With the consent of learned advocates for the respective parties, the matter is taken up for final hearing. Hence, Rule returnable forthwith. Learned advocates waive service of notice of Rule on behalf of their respective parties.