KARAN TRADERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned A.P.P. Mr. U.R.Bhatt waives service of rule on behalf of the respondent -State while Mr. TV.Shah waives service of rule on behalf of the respondent no.2.

(2.) THIS application under Section 482 of the Code of Criminal Procedure is preferred by the applicants nos.1 and 2 with a prayer to quash the proceedings in Criminal Complaint bearing no.4019 of 2006 filed before the Metropolitan Magistrate Court no.22, Ahmedabad.

(3.) THE respondent no.2 lodged complaint against the present petitioner before the Metropolitan Magistrate, Court no.13, Ahmedabad under Section 138 read with Sec.141 and 142 of the Negotiable Instruments Act, 1881 in March, 2006. Before filing the said complaint, notice was issued to the present petitioner, but the notice was neither complied with nor any reply thereto has been filed by the present petitioner.