RAHIMSHA PUNJASHA DIWAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This matter was mentioned by Mr. Hiren Vyas, the learned counsel, whose appearance is shown on behalf of the complainant. Mr. Vyas pointed out that he is no longer appearing on behalf of the complainant. The complainant has been informed about the same long time back. It appears that the complainant has not taken any steps to engage any other lawyer to oppose this application.

(2.) By this application under section 482 of the Code of Criminal Procedure, 1973, the applicant-original accused seeks to invoke the inherent powers of this Court praying for quashing of the proceedings of the Criminal Case No.299 of 2015 filed in the court of the learned JMFC, Dasada, District: Surendranagar for the offence punishable under section 138 of the N.I. Act. The following facts are not in dispute:

(3.) However, it appears that the complaint was filed on 16th July, 2015. The verification of the complainant was also recorded on 15th July, 2015 and process was ordered to be issued.