DILIPKUMAR ISHWARLAL MEWADA Vs. SURESHKUMAR SHYAMSUNDER BAGADIA

JUDGEMENT

(1.) This application has been filed by the original accused praying for quashing of the criminal complaint bearing criminal case no. 1708/2001 filed by respondent no.1 herein and pending before the learned Metropolitan Magistrate, Court No.4, Ahmedabad.

(2.) Respondent no.1 had for dishonour of cheque initiated above mentioned complaint against the applicant after issuance of statutory notice.

(3.) Admittedly, to the notice issued by respondent no.1, applicant had not filed any reply. It is the case of the complainant in the said complaint, that to repay due of Rs.10,10,264/-, a cheque came to be issued by the applicant in the name of Jiki enterprise which is a proprietory concern of the complainant.