SANDEEPBHAI NARSINHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though notice was served to respondent No.2 but, it was refused.

(2.) Rule returnable forthwith. Mr.Soham Joshi, learned APP waives service of notice of rule for and on behalf of the respondent No.1-State.

(3.) By way of present application, applicant No.2 herein has prayed for quashing and setting aside the proceedings arising from Criminal Case No. 51616 of 2015 pending before the Court of learned 12th Additional Senior Civil Judge & Additional Chief Judicial Magistrate, Vadodara dtd. 28/9/2015 under the provision of Sec. 138 of Negotiable Instruments Act.