JAYSHREE NILESH CHUNAWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Manan Mehta, learned APP waives service of notice of rule for respondent no.1 - State. The respondent no.2 although served with the notice of rule issued by this Court, yet has chosen not to appear before this Court either in person or through an advocate and oppose this application.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant-original accused person seeks to invoke the inherent powers of this Court praying for quashing of the order dtd. 10/2/2020 passed below Exh.1 in Criminal Case No.4224 of 2020, pending before the Court of the learned Additional Judicial Magistrate, Chief Court, Vadodara, wherein, the learned court has issued the summons against the applicant-accused under Sec. -138 of the Negotiable Instruments Act.

(3.) The case of the complainant can be summarized as under:-