CHIRAG COMBINES Vs. MAHESH CHHABRA

JUDGEMENT

(1.) Since common question of law and facts are involved in all the petitions under Sec. 482 of the Cr.P.C, therefore, they are heard together analogously and are being disposed of by this common order. [For deciding these CRMPs, facts of Cr.M.P. No. 727/2017 is being considered].

(2.) Petitioner - Chirag Combines has filed these petitions under Sec. 482 of the Cr.P.C. against the order dtd. 21/3/2017 passed in Criminal Case Nos. 788/2013, 787/2013, 786/2013 & 789/2013, respectively whereby complaint under Sec. 138 of the Negotiable Instruments Act, 1881 (henceforth "NI Act") has been dismissed for want of prosecution and discharged the respondents/accused from the offence under Sec. 138 of the NI Act.

(3.) The brief facts as projected by the petitioner are that the petitioner is a distributor of Samsung Mobile phones. During course of business, the respondents have purchased mobile phone sets from the petitioner. The respondent has issued the following cheques in favour of the petitioner payable at Dena Bank, Branch Katora Talab, Shailendra Nagar, Raipur, towards sale consideration. The details of CRMP, cheque Numbers and amount are given under table form as under :