SIDDHARTH EXPORTS Vs. KOTAK MAHINDRA BANK LTD.

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure seeking to invoke inherent powers of this Court for quashment of the proceedings of Criminal Case No.69351 of 2018 pending before the Court of learned Additional Chief Metropolitan Magistrate (Negotiable Instrument Act) Court No.32, Ahmedabad and also to quash the order of summoning dated 23.07.2018 passed by the learned Magistrate.

(2.) The brief facts leading to the present case are as under:

(3.) It is the say of the petitioner that registered office of Kotak Mahindra Bank Ltd. is at Bandra (East) Mumbai and its branch office is at Satellite, Ellisbridge, Ahmedabad and, therefore, presentation of cheque at Ahmedabad branch cannot lead the jurisdiction to Ahmedabad Court.