RAJYA DHARMA AND ORS. Vs. ADESIGN SOLUTIONS

JUDGEMENT

(1.) These criminal petitions have been filed by the petitioner/accused challenging the order dated 04/2/2019 passed by the Chief Judicial Magistrate, Bengaluru Rural District, Bengaluru in C.C.No.9771/2017 and C.C.No.9330/2017 for the offences punishable under Section 138 and 142 of the Negotiable Instruments Act, 1881 ('the Act' for short).

(2.) I have heard the learned counsel for the petitioner/accused and the learned counsel for the respondent/complainant.

(3.) Though these two cases are listed for orders, with the consent of the learned counsel appearing for the parties, the same are taken up for final disposal. Since two cases are arising out the same fact and law, they have been clubbed together and disposed off by a common order.