G4 GLASS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms.Nisha Thakore, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the respondent No. 1 ­ State and Mr.S.P. Majmudar, learned advocate waives the service of notice of rule on behalf of the respondent No.2 ­ original complainant.

(2.) PRESENT petition, under section 482 of the Code of Criminal Procedure, has been preferred by the petitioner herein ­ original accused, to terminate the proceedings of the impugned complaint being Criminal Case No.2852 of 2010 pending in the court of learned Judicial Magistrate (First Class), Ankleshwar for the offence punishable under section 138 of the Negotiable Instrument Act.

(3.) HEARD Mr.Nikhil Kariel, learned advocate appearing on behalf of the petitioners ­ original accused, Mr.Majmudar, learned advocate appearing on behalf of the respondent No.2 ­ original complainant and Ms.Nisha Thakore, learned Additional Public Prosecutor appearing on behalf of the respondent No.1 ­ State.