SATISH MENON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner under section 482 of the Code of Criminal Procedure, 1871 ["Cr.PC" for brevity] for quashing and setting aside the complaint, being Criminal Case No. 926/2011 pending in the court of Ld. Chief Metropolitan Magistrate(N.I.Act Court No.7), Ahmedabad and all further consequential proceedings arising therefrom, qua the present petitioner.

(2.) The facts leading to filing of the present petition are as under;

(3.) Heard Mr. Maulik N. Shah, learned advocate appearing for the petitioner, Mr. PV Patadiya, learned advocate appearing for the respondent no.2 and learned APP Shri KP Raval for the respondent no.1-State.