VKS PROJECTS LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicants have requested to quash and set aside the complaint dtd. 24/12/2018 filed by the respondent no.2-original complainant under Sec. 138 of the NI Act which has culminated in Criminal Case No. 4321 of 2018 pending before the court of learned 4th Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Valsad as well as issuance of impugned process dtd. 4/9/2019 and all subsequent proceedings arising thereto.

(2.) Brief facts of the present case are as under:

(3.) Heard learned advocate for the applicants.