ASHOK AGRAWAL, Vs. QUALITY FOUNDRY INDUSTRIES, THROUGH

JUDGEMENT

(1.) Proceedings of these matters have been takenup for final hearing through video conferencing.

(2.) Since common question of fact and law are involved in these two petitions, they are clubbed & heard together and are being disposed of by this common order.

(3.) Invoking inherent jurisdiction of this Court under Section 482 of the CrPC, the petitioners/accused have filed these petitions seeking quashment of proceedings and order dated 10.3.2016 by which learned Judicial Magistrate First Class, Raipur has taken cognizance of offence under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter called as "NI Act") against the petitioners and two other accused persons.