SADHNABEN MANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These applications are filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) for quashing and setting aside the complaints being Criminal Case Nos.1737 of 2018, 1738 of 2018 and nd 1736 of 2018 respectively pending in the Court of 2 Additional JMFC, Vapi filed under the provisions of the Negotiable Instruments Act (' NI Act ' for short).

(2.) The facts giving rise to filing of these applications are such that the complainant-respondent no.2 herein has filed the impugned complaints stating that the complainant had entered into an agreement to purchase three plots from the husband of the present applicant who is the accused no.1; that subsequently the complainant came to know that the husband of the applicant does not have a clear title and therefore, asked to return back the amount of consideration and promissory note was given by the accused no.1 and cheques were given from the account wherein the applicant is also a joint holder; the said cheques got dishonoured with the endorsement of 'funds insufficient'; notice was issued by the complainant and the impugned complaints are filed, which are prayed to be quashed by way of these applications.

(3.) Heard learned advocates for the parties.