GEETA SINGH Vs. JAI PRAKASH

JUDGEMENT

(1.) Heard.

(2.) All the petitions are being heard together and decided by this common order as common question of law is involved.

(3.) The present petitions have been preferred against the order of the revisional Court dated 18.01.2018 passed in Criminal Revision Nos. 513, 515 and 514 of 2017, whereby the order dated 27.09.2017, passed by the JMFC, Raipur, whereby the charges have been framed against the petitioners under Section 138 of the Negotiable of Instruments Act, 1881 (hereinafter referred to as 'the N.I. Act) was affirmed.