ANKIT BHUWALKA Vs. CARMEL JYOTHI TRUST

JUDGEMENT

(1.) All the petitions arise from the common factual aspects and a common question of law is involved. Therefore, all the matters are taken up together to pass a common order.

(2.) The petitioner is arrayed as accused No.3 in CC Nos.34297/2014, 33139/2014, 33141/2014 and 33288/2014 respectively, as he is one of the Director of M/s. Shri Durga Trade Links Pvt. Ltd.,.

(3.) The above said Criminal cases are filed by M/s. Carmel Jyothi Trust, (respondent in CRL.P. No.2044/2015); M/s.Benedectine Sisters of St. Lioba Sadan Society (respondent in CRL.P. No.2045/2015); M/s.Educational Society of the Brothers of St. Patrick (respondent in CRL.P. No.2046/2015); and the Society of the Franciscan Servants of Mary (respondent in CRL.P. No.2047/2015), lodged the complaint u/s.200 of Cr.P.C. making allegations that the petitioner has committed an offence u/s.138 of the Negotiable Instruments Act. In all the above said Criminal Cases, M/s.Durga Trade Links Pvt.Ltd., Company is the first accused and petitioner is accused No.3.