AVNEET BEDI Vs. NAVIN MALIK

JUDGEMENT

(1.) IN these three petitions the petitioner has prayed for quashing the proceedings in C.C. No. 19033/2011, 21873/2011 and 21872/2011 on the file of XIII Additional Chief Metropolitan Magistrate, Bangalore City.

(2.) IN all these three petitions the petitioner is common and the respondents are different. The facts and law involved in all the three petitions are same. Hence, by a common order these three petitions are heard and disposed.

(3.) AFTER disposal of W.P. Nos. 31454 -456/2010 the respondents presented the cheques for encashment and the same came to be dishonoured with a shara 'account blocked'. Consequently the respondents filed separate private complaints against the petitioner, her husband, her daughter and the Company in PCR No. 10988/2011, 10989/2011 and 10990/2011 for the offences punishable under Section 138 of Negotiable Instruments Act (for short 'the Act') on the file of trial Court. The trial Court had taken cognizance of the offence in C.C. Nos. 21873/2011, 19033/2011 and 21872/2011. The petitioner and other accused entered appearance before the trial Court and are contesting the proceedings. The trial Court recorded examination in chief of one of the respondents on 30.01.2012 and 01.02.2012 and now the matter is set down for cross - examination of P.W.1. At this stage, the petitioner being aggrieved by the initiation of proceedings against her, in C.C. Nos. 21873/2011, 19033/2011 and 21872/2011 is before this Court.