(1.) The seven captioned petitions are instituted under Section 482 of the Criminal Procedure Code, 1973 (in short the "Cr.P.C..) whereby a challenge is laid to seven separate but identical orders of even date i.e., 03.10.2008 passed by the Learned Chief Metropolitan Magistrate, Delhi (in short the "CMM.). By these impugned orders the petitioners. application both under Section 219 read with Section 220 of the Cr.P.C. and Section 145(2) of the Negotiable Instruments Act, 1881 (in short the "N.I. Act.) filed in each of the seven cases stand rejected with cost of Rs 5,000/- each.
(2.) In view of the fact that, even though the learned CMM has passed separate orders of even date in respect of applications filed in each of the seven complaints, the impugned orders in terms are identical, I propose to dispose of these petitions by a common order.
(3.) Before I proceed further, it may be relevant to extract the main prayers made by the petitioners in the said applications.
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