LAWS(GJH)-2024-6-108

RAKESHSINH VARVUSINH ZALA (MAKWANA) Vs. ANIRUDHSINH PRUTHVISINH ZALA

Decided On June 18, 2024
Rakeshsinh Varvusinh Zala (Makwana) Appellant
V/S
Anirudhsinh Pruthvisinh Zala Respondents

JUDGEMENT

(1.) By way of preferring present application under Sec. 482 of the Criminal Procedure Code, 1972 (hereinafter referred to as "CrPC" for short), the applicant has invoked extra ordinary jurisdiction of this Court for quashing and setting aside the criminal complaint being Criminal Case No.620/2018 pending before the court of the learned Judicial Magistrate, First Class, Dehgam for the offences under Sec. 138 read with Sec. 141 of the Negotiable Instrument Act, 1881 (hereinafter referred to as "NI Act" for short).

(2.) The brief facts leading to the filing of the present application are as under,

(3.) Heard learned advocate, Mr. J.V. Vaghela for the applicant and learned APP Ms. Monali Bhatt for the respondent no.2 - State of Gujarat. Though served, neither the respondent no.1 has remained present personally nor engaged advocate.