RAKHIDEVI UMASHANKAR AGARWAL Vs. RELIGARE FINVEST LTD

JUDGEMENT

(1.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant-original accused no.3 seeks to invoke the inherent powers of this Court praying for quashing of the proceedings of the Criminal Case No.2986 of 2017 pending before the learned Chief Judicial Magistrate, Ahmedabad Rural for the offence punishable under Ss. 138 of N.I. Act.

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

(3.) Heard learned advocate, Mr. Aditya Gupta for the applicant-accused no.3; learned APP Mr. Manan Maheta for respondent no.2 - State of Gujarat and Ms. Helly Panchal, learned advocate, who appears on behalf of Mr. Kalpesh Patel, learned advocate for respondent no.1- complainant.