PRADIP TIBREWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner by this Misc. Criminal Application under Sec. 482 of the Code of Criminal Procedure, 1973, has moved this court inter alia praying for quashing and setting aside the process issued by the learned Chief Judicial Magistrate, Jamnagar, in Criminal Caase No. 4327/92, pursuant to the complaint filed by the respondent No. 2 for the alleged offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Perused the complaint and the memo of the petition. The petitioner has raised the following contentions in the petition :

(3.) In view of the aforesaid discussion, there is indeed nothing on the basis of which any ground is made out to quash the proceedings. In this view of the matter, what deserves to be quashed, set aside and discharged is not the process, but the Rule issued by this court earlier.