VIJAYKUMAR JENTILAL TERAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The respondent No.2, although served with the notice of rule issued by this Court, has chosen not to remain present 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 seeks to invoke the inherent powers of this Court praying for quashing of the Criminal Complaint No.592 of 2007 pending in the Court of the learned Judicial Magistrate, First Class at Rajula, Dist: Amreli for the offence under Sec. 138 of the Negotiable Instruments Act, 1881 (in short N.I. Act) as well as the process issued thereunder.

(3.) The facts of this case may be summarized as under;