S H PARANDE DIRECTOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr. Rawal waives service of notice of rule on behalf of the respondent State.

(2.) THIS is a quashing petition by the original accused No. 3,6,8,10 and 11 in a cheque bouncing complaint being Criminal Complaint No. 421/2002 filed before the Metropolitan Magistrate Court, Ahmedabad by respondent No. 2 herein.

(3.) LEARNED advocate for the petitioners submitted that though it is urged in the complaint that all the petitioners who were at the relevant time Directors of the Company, for and whose behalf cheques were issued, some of the petitioners had resigned as Directors even before the complaint was lodged. This however, is a matter of evidence and question also would be whether resignation of Director after cheque bouncing but before filing of the complaint would alter his liability.