PAVERS ENGLAND LIMITED Vs. KAMLESH KODUMAL RAWLANI

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.3072 of 2017 and 8193 of 2017 rd respectively pending before the learned 3 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.15807 of 2018 are considered, which are as under: