GIRISH GHANSHYAMBHAI GOLANI Vs. STATE OF GUJARAT

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, who is original accused no.3, has invoked extra ordinary jurisdiction of this Court for quashing and setting aside the criminal complaint being Criminal Case No.241/2016 pending before the court of the learned Additional Chief Metropolitan Magistrate, Negotiable Instruments Act Court No.31, Ahmedabad 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. H.B. Champavat for the applicant and learned APP Mr. Dhawan Jayswal for the respondent - State of Gujarat. Though served, neither the respondent no.2 has remained present personally nor engaged advocate.