BHARATBHAI NAGARDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner has prayed to quash and set aside the order dated 7th December 2007 passed by learned 2nd Additional Sessions Judge, Sabarkantha rejecting the Criminal Revision Application No. 78 of 2007 preferred by the petitioner and imposing cost of Rs. 5000/- upon the petitioner.

(2.) A complaint came to be filed against the petitioner by respondent no. 2 for the alleged commission of offence punishable under section 138 of the Negotiable Instruments Act. The said complaint was numbered as Criminal Case No. 2996 of 2006.

(3.) THE petitioner filed an application being Exh. 18 praying that the said Court has no jurisdiction to entertain the complaint and that the complaint should have been filed in the Court situated in Prantij Taluka. The learned Additional Senior Civil Judge and Judicial Magistrate, First Class, Himmatnagar rejected the application by order dated 2nd August 2007.