PARTH BHADRESH MEHTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith and by consent of parties, heard finally.

(3.) By this petition under Article 227 of the Constitution of India r/w Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'the CrPC'), the petitioner seeks to quash and set aside the order of issuance of process dtd. 19/6/2017 passed by the learned Judicial Magistrate, First Class, Aurangabad, in S.C.C. No.3602/2017 as well as the said proceedings filed by respondent No.2/ complainant against the petitioner (original accused No.3) for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'the NI Act').