KAMLESH MANSUKHBHAI TURAKHIA Vs. RAMESHKUMAR ARJANBHAI PRAJAPATI

JUDGEMENT

(1.) Heard learned advocate for the applicant.

(2.) This application is filed for quashment of complaint being Criminal Case No.104898 of 2022 filed under Sec. 138 of the Negotiable Instruments Act, 1881. This private complaint arises out of family dispute.

(3.) Learned advocate for the applicant, on instructions, states that before compliance of the family arrangement, the cheque which was given as a security was encashed without informing present applicant. He would further submit that in reply of the notice, same stand having been taken by present applicant. He would further submit that the applicant is willing to deposit an amount of Rs.3.00 lakhs before the Trial Court.