YOGESHBHAI MOHANLAL KOTHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these matters involve similar questions on law and facts and hence, they are disposed of by this common order.

(2.) By way of these petitions, the petitioner has prayed to quash and set aside the Non-bailable warrants or to convert the same into bailable warrants, issued by the learned 6 th Addl. CJM, Bhavnagar in the proceedings of Criminal Cases instituted under the provisions of Sec. 138 of the N.I. Act., the particulars of which are mentioned hereunder; <IMG>JUDGEMENT_1621_LAWS(GJH)4_2023_1.jpg</IMG>

(3.) The facts in brief are that the above-mentioned complaints came to be filed against the petitioner herein for the offence under Sec. 138 of the N.I. Act. The petitioner appeared in the proceedings through his Advocate. It is the case of the petitioner that in the said proceedings, the Advocate for the petitioner had filed applications seeking dismissal of the complaints; but, on one occasion, the Advocate for the petitioner had remained absent, which led to the issuance of the impugned Non-bailable warrants against the petitioner.