RAVI DHINGRA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Leave granted in all the captioned Special Leave Petitions. The captioned quintuplet appeals by special leave arise from a common judgment dtd. 21/8/2023 respectively in Crl. M.C. Nos.5981 of 2022, 5982 of 2022, 5975 of 2022, 5980 of 2022 and 5965 of 2022, passed by the High Court of Delhi at New Delhi. As per the impugned common judgment, the High Court dismissed the aforesaid Criminal Miscellaneous Cases filed by the self-same appellant herein under Sec. 482 of the Code of Criminal Procedure, 1973 (for short the "Cr.P.C.") seeking quashment of summoning orders in five complaint case Nos. viz., 49307 of 2016, 49308 of 2016, 49309 of 2016, 49310 of 2016, and 48700 of 2016 instituted under Ss. 138 and 142 of the Negotiable Instruments Act, 1881 (for short the "NI Act") and further proceedings arising from the said complaint cases as well as to set aside orders by which his applications for discharge, passed by the Metropolitan Magistrate, New Delhi District, Patiala House Courts, New Delhi in those complaint cases. All the aforesaid complaint cases were filed by the self-same complainant viz., M/s Pinnacle Capital Solution Pvt. Ltd. which is the respondent No.2 in all the captioned appeals.

(2.) The short facts necessary for the disposal of the captioned appeals are as under:

(3.) In all those cases, on the respective complaints filed by the self-same respondent, cognizance was taken, and they were taken on file by the learned Metropolitan Magistrate, New Delhi District, Patiala House Courts, New Delhi (for brevity 'the Magistrate'). In all the cases before the High Court, besides seeking quashment of the summoning orders, the appellant herein has also challenged the orders dismissing the application seeking discharge in all the said complaint cases as also quashment of the aforesaid complaint cases and all proceedings emanating therefrom.