VANI AGRO ENTERPRISES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant herein is alleged to have issued four cheques to the respondent no.2 which allegedly bounced. The respondent no.2 sent one notice in terms of Section 138 of the Negotiable Instruments At, 1881 with regard to bouncing of all the four cheques. Thereafter, complaints were filed in the year 1999 and these complaints have dragged on for 20 years only on the application of the appellant herein that all the four complaints should be consolidated and heard together.

(2.) Whether these cases had been heard together or separately, they would have been decided by now only because of the interim proceedings, even the evidence has not been recorded.

(3.) The main ground raised is that in terms of Section 219 of the Code of Criminal Procedure since the offences took place during the period of one year, the cases should be dealt together. Even if Section 219 of the Code of Criminal Procedure was to apply, there have to be two trials because not more than three cases can be tried together even if they occurred in one year.