SCOT INTERNATIONAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) for quashing and setting aside the complaint being Criminal Case No.18740 of 2020 filed by the respondent no.2 before the learned J.M.F.C., Vadodara.

(2.) Heard learned advocate Mr.Jay S Shah for the petitioner and learned APP Mr.Dabhi for the respondent-state.

(3.) Learned advocate for the petitioner submitted that the present respondent no.2-complainant has filed complaint under Sec. 138 of the Negotiable Instruments Act against the present petitioner before the Magistrate Court, Vadodara, which is registered as Criminal Case No.18740 of 2020. It is submitted that in the said complaint, the concerned Magistrate Court has issued process against the present petitioner and therefore the petitioner has preferred this petition.