Gujarat High Court
Amit Narendra Patel & vs State Of Gujarat & Anr on 12 September, 2013
Author: A.J.Desai
Bench: A.J.Desai
AMIT NARENDRA PATELV/SSTATE OF GUJARAT R/SCR.A/2736/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 2736 of 2013 ================================================================ AMIT NARENDRA PATEL & ANR Versus STATE OF GUJARAT & ANR ================================================================ Appearance: MR DEVANG VYAS, ADVOCATE for the Petitioners MR LR PUJARI, APP for the Respondent No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 12/09/2013 ORAL ORDER
Heard Mr. Devang Vyas, learned Advocate, for the petitioners. Perused the FIR including the memo of petition as well as the complaint lodged by the complainant being Criminal Complaint No.2385 of 2012 filed before the learned Judicial Magistrate, First Class, Vadodara, under the provisions of Sections 138 and 141 of the Negotiable Instruments Act, 1881.
RULE returnable on 21.10.2013. Mr. L.R. Pujari, learned APP waives service of notice of Rule on behalf of respondent No.1 State.
In the meantime, ad interim relief in terms of Para 7(C) of the petition is granted. Direct Service is permitted.
(A.J.DESAI, J.) pnnair Page 1 of 1