KAMAL RAMESHBHAI SHETH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent State.

(2.) The present petition is preferred under Articles 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure seeking quashment of the complaint being Criminal Case No. 81538 of 2017 filed by the respondent no.2 under Sec. 138 and 141 of the Negotiable Instruments Act, 1881 ('NI Act' hereinafter) against the petitioner which is pending before the learned Chief Judicial Magistrate, Ahmedabad.

(3.) The facts leading to the present petition are as follows:-