PAVERS ENGLAND LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both 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.8692 of 2017 and 669 of 2017 respectively pending before the learned 3rd Additional Senior Civil Judge, Ahmedabad filed under the provisions of the Negotiable Instruments Act (' NI Act ' for short).

(2.) As the common question of facts and law are involved in these applications, at the request of learned advocates for the parties, they are heard together and disposed of by this common oral order.

(3.) For the sake of convenience, the facts of Criminal Miscellaneous Application No.18167 of 2017 are considered, which are as under: