SARLA RASHMIKANT DOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this application, filed under Section 482 of the Criminal Procedure Code, the applicants seek quashing of criminal complaint bearing C.C.No.220/S/2002 pending on file of Metropolitan Magistrate 34th Court Vikhroli, Mumbai.

(2.) THE Respondent No.2 is original complainant. He filed the private complaint case for offence punishable under Section 138 of the Negotiable Instruments Act. The original accused No.1-M/s. Pharmacom (India) Limited is a public limited company.

(3.) HEARD learned counsel for the applicants and learned APP for respondent No.1 - State. None appears for the respondent No.2 (complainant).