RELIGARE FINVEST LIMITED Vs. SAMBATH KUMAR A

JUDGEMENT

(1.) ALL these three petitions under Section 482 of the Code of Criminal Procedure, 1973 filed by M/s Religare Finvest Limited (hereinafter to be referred as 'the petitioner/complainant company') are proposed to be decided by this common judgment because questions of facts and law involved in them are identical.

(2.) THE legal issue that is involved in these petitions is about the territorial jurisdiction of the criminal courts to entertain complaints under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter to be referred as 'the NI Act') relating to bouncing of cheques.

(3.) I have heard the arguments of Mr. Vijay Aggarwal, learned counsel who appeared on behalf of the petitioner company and have also perused the written arguments placed by him on record. I have given my anxious consideration to the submissions made on behalf of the petitioner company on the legal issue that is involved for decision of these petitions.