MANISH PITALE, J. - (1.) Rule. Rule made returnable forthwith. With the consent of learned counsel appearing for the parties, heard finally.
(2.) The petitioner has approached this Court, seeking following relief: "b) The Respondent No.3, may be directed to re- credit the amount for sum of INR.65,00,000/- in the account of Shreeji jewelers bearing Account No.919020021152068, which has been illegally debited in the account of Diya Commodity vide transaction dated 7th January 2020"
(3.) It is the case of the petitioner that respondent No.2 misused a cheque, allegedly forcibly taken from him and after filling amount of Rs.65,00,000/- in such a cheque, deposited the same in his account. The petitioner claims that respondent No.2 had abducted the petitioner and then forcibly taken a chequebook with signed cheques and one of them was misused in the above manner. It is stated that a complaint regarding the said incident was lodged on 5 th July, 2019 at Ghatlodia Police Station in Ahmedabad, which was forwarded to Vile Parle Police Station and other authorities.;