UDUPI TRANSPORT PVT. LTD. Vs. SATHISH SHETTY

JUDGEMENT

(1.) In these petitions, petitioner is common i.e., Udupi Transport Private Limited, a company incorporated under the Companies Act, 1956 represented by its Managing Director.

(2.) Proceedings initiated by the respective complainants by filing a private complaint alleging offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 (for short 'N.I. Act') are under challenge.

(3.) Since the questions involved is one and the same, all these petitions are taken up together and disposed of by a common order, with the consent of both the parties.