AMIT UMASHANKAR AGARWAL Vs. KOTAK MAHINDRA BANK LTD.

JUDGEMENT

(1.) Since the issues raised in both the applications are the same and the parties are also same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) Rule returnable forthwith. Ms. Nisha Thakore, the learned APP waives service of notice of rule for and on behalf of the respondent No.2 State of Gujarat. Ms. Niyati Vaidya, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2 original first informant.

(3.) By these applications, the applicant-original accused seeks to invoke the inherent powers of this Court praying for quashing of the proceedings of the Criminal Cases viz. (1) Criminal Case No.1112 of 2016 and (2) Criminal Case No.1113 of 2016 filed in the Court of the learned Additional Chief Metropolitan Magistrate, N.I. Court No.32, Ahmedabad, arising from a complaint filed under Section 138 of the Negotiable Instrument Act for dishonour of the cheques.