TARAMANIDEVI PURUSHOTTAMDASJI MAHOTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) COMMON ORAL JUDGMENT IN CRIMINAL MISC.APPLICATION NO. 14179 of 2009 AND CRIMINAL MISC.APPLICATION NO. 14180 of 2009

(2.) The facts are unusual, sad and startling. One Shashikumar Purushottam Mohta is the complainant. It is say of the complainant that present petitioner, who is mother of the complainant, has issued cheque of Rs.2 crores in favour of the present complainant. Giving intimation by the bank to the complainant that account holder i.e. present petitioner has given instruction of "stop payment". Complainant had issued notice to the petitioner and has filed a criminal case against his own mother.

(3.) Heard the learned advocate for the parties.