(1.) Rule returnable forthwith. The learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent No.1State of Gujarat and Mr. A.A. Zabuawala, the learned counsel waives service of notice of rule for and on behalf of the respondent No.2.
(2.) By this application under section 482 of the Code of Criminal Procedure, 1973, the applicants seek to invoke the inherent powers of this Court, praying for quashing of the proceedings of the Criminal Case No.5311 of 2013 pending in the Court of the learned Judicial Magistrate First Class, Vadodara arising from a complaint lodged under section 138 of the Negotiable Instruments Act for the offence punishable under Section 138 of the said of Act.
(3.) The free English translation of the complaint reads as under:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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