PATEL SOMABHAI VITHALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) for the following reliefs:

(2.) It averred in the application that the impugned complaint is filed against the applicant and his son, who are accused nos.1 and 2 in the complaint respectively, alleging that the complainant had business relations with the accused; as the accused needed some money to develop their business, they had taken advance/loan from the complainant of Rs.11,50,000.00 and for the said purpose, one promissory note was executed by both the accused in favour of the complainant; as the complainant was inquiring about the money, the accused gave three cheques in favour of the complainant; they were deposited but they returned dishonoured; therefore the legal notice was issued but as no reply was given, the complainant filed the impugned complaint under Ss. 138 and 142 of the NI Act.

(3.) Heard learned advocates for the parties.