DISCOVER OVERSEAS EDUCATION Vs. MONICA PRADEEPBHAI CHAUHAN

JUDGEMENT

(1.) Learned advocate Mr. Sudhanshu Jha appears and submits that he has instructions to appear on behalf of the respondent no.1 - complainant. He is permitted to file his appearance. Registry shall accept his vakalatnama.

(2.) By way of preferring the present application under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicants-accused seek to invoke the inherent powers of this Court, praying to quash and set-aside the order dtd. 5/7/2025 passed by the learned 3rd Additional Chief Judicial Magistrate, Ahmedabad (Rural), in Criminal Case No. 8282 of 2023, for the offence punishable under Sec. 138 of the Negotiable Instruments Act as well as all other consequential proceedings arising pursuant thereto.

(3.) Today, when the matter is called out, the complainant, who is personally present before this Court, has produced her identity proof as well as the affidavits, which are ordered to be taken on record. In the said affidavits, the complainant has categorically stated that she has no grievance against the applicants as she has received her dues, and the dispute has been amicably resolved and there is no ill-will or any grievance amongst them.