SAGAR SHAILESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Special Criminal Application under Articles 226/227 of the Constitution of India r/w Sec. 482 of the Cr.P.C., 1973, the petitioner - original accused No.2 seeks to quash the criminal proceedings being Criminal Case No.682 of 2021 under Sec. 138 of the Negotiable Instruments Act pending before the learned 2 nd Additional Civil Judge & JMFC, Karjan.

(2.) The case of the complainant is as under :

(3.) Being aggrieved by the aforesaid, the present petitioner - original accused No.2 has approached this Court by way of present Special Criminal Application for seeking appropriate reliefs.