JAYANTILAL NAGARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Pathak, the learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent No.1 State of Gujarat. Mr. Dharmesh Shah, the learned advocate has entered appearance on behalf of the respondent No.2 original first informant and waives service of notice of rule. The respondents Nos.3, 4, 5 and 6 are ordered to be deleted.

(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.3526 of 2014 pending in the Court of the learned Additional Chief Judicial Magistrate, Morbi.

(3.) It appears from the materials on record that the respondent No.2, a finance company, lodged a complaint for dishonour of cheque under section 138 of the Negotiable Instruments Act. The complaint came to be lodged against the following persons: