UMANG AGARWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of preferring the present application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant has prayed to quash and set-aside the proceedings of the Criminal Case No.1711 of 2016 pending before the learned Additional Chief Metropolitan Magistrate, Court No.30, Ahmedabad, for the offences under Sec. 138 read with Ss. 141 and 142 of the Negotiable Instruments Act.

(2.) Though served, the respondent no.2 has chosen not to appear before this Court either in person or through an advocate.

(3.) Heard learned advocate Mr.Kunal P.Vaishnav for the applicant and learned APP Mr.Ronak Raval for the respondent ' State.