KIRPALSINGH PRATAPSINGH ORI Vs. BALVINDER KAUR HARDIPSINGH LOBANA

JUDGEMENT

(1.) The petitioner of Special Criminal Application NO.1229 of 2003 is the original accused of Criminal Case No. 3616 of 2000 tried and convictedby the learned JMFC, 4th Court, Vadodara for offence punishable under section 138 of Netotiable Instrument Act (hereinafter referred to as the NI Act) and the petitioner of other petition i.e. Special Criminal Application NO. 209 of 2004 is the original complainant of said Criminal Case.

(2.) For the sake of convenience and brevity, both these petitioners are referred to as accused and complainant respectively.

(3.) The accused Salvinder Kaur Hardipsingh Lubani has moved this court under Article 226 of the Constitution of India and under section 482 of Cr.P.C. for the following main reliefs mentioned in para 12 of the memo of the petition.