URMISH UPENDRABHAI GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, the matter is taken up for final disposal today.

(2.) By way of present application u/s 482 of the Code of Criminal Procedure, 1973, the applicants have prayed for following prayer in terms of para 7(a):-

(3.) Learned advocates appearing for the respective parties state at bar that cheque No.733202 dated 29.4.2014 was issued by the Authorized Directors of SMRF and the same was dishonoured due to insufficient funds. Therefore, respondent No.2 filed complaint against the Directors of SMRF u/s 138 r/w section 141 of the NI Act.