B T SUBODH Vs. B T SRINIVAS

JUDGEMENT

(1.) Since in all these petitions the petitioner and respondent are common and the facts and point of law involved are one and the same, in order to avoid multiplicity of the facts and discussion of law, the said petitions are taken up together for the purpose of disposal of by virtue of this order.

(2.) These petitions are filed under Section 482 of Cr.P.C. praying this Court to quash the entire proceedings against the petitioner in CC.Nos.8176/2011, 8175/2011, 8677/2011 and 18914/2011, pending on the file of the XII Additional CMM, Bangalore.

(3.) Brief facts of the case as averred in the petitions are that the respondent filed a complaint for the offence punishable under Section 138 of the Negotiable Instruments Act ('N.I. Act' for short) against the petitioner and the learned Magistrate after registering the case, has ordered summons to the petitioner.