PRAMILA JANARDAN RANE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of these Criminal Misc. Applications filed u/s 482 of the Code of Criminal Procedure, 1973, the applicants challenge to quash and set aside Criminal Case Nos.70436 of 2018 and 72277 of 2018 pending before the learned Metropolitan Magistrate, Court No.27, Ahmedabad (Now Transferred to Court No.33, Ahmedabad) u/s 138 of the N.I. Act .

(2.) It is a matter of fact that the cheque has been dishonoured at Ahmedabad. Having heard the submissions made at bar and considering the facts of the case, the issue is covered by the Hon'ble Apex Court decision in case of Bridgestone India Pvt. Ltd. Vs. Inderpal Singh rendered in Criminal Appeal No.1557 of 2015, more particularly, para 9 thereof, which is reproduced herein below:-

(3.) Considering the decision of the Hon'ble Apex Court in case of Dashrath Rupsingh Rathod Vs. State of Maharashtra and another reported in (2014) 9 SCC 129 and more particularly, the conclusions drawn in para 58.6 and 58.7, the Court is not inclined to entertain present Criminal Misc. Applications in light of decision rendered by the Coordinate Bench of this Court in Special Criminal Application No.2528 of 2019.