AMIT KUMAR GUPTA Vs. DELHI SAFE DEPOSIT LTD.

JUDGEMENT

(1.) This judgment shall govern the disposal of CRL.M.C. 2456/2019, CRL.M.C. 4378/2019 and CRL.M.C. 4379/2019, along with pending applications, arising out of similar set of facts, contentions and prayers.

(2.) By way of above-captioned petitions filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter 'Cr.P.C.'), the following reliefs have been sought:

(3.) A perusal of the complaints filed under Sec. 138 of Negotiable Instruments Act, 1881 (hereinafter 'NI Act') reveals that the complainant/respondent i.e. 'M/s. The Delhi Safe Deposit Company' was engaged in the business of financial activities such as giving loans. It was alleged that the accused company had approached the complainant for grant of loan and documents in this regard were executed by petitioners Vipul Kant Upadhyay and Amit Kumar Gupta. The accused company had taken loans from the complainant vide loan agreement no. 3112 dtd. 23/4/2016 and loan agreement no. 3143 dtd. 20/9/2016, and had agreed to re-pay the same in installments, as per schedule.