GOOD LUCK TRADERS Vs. STATE AND OTHERS

JUDGEMENT

(1.) There are three petitions filed by the petitioner under section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C."), assailing order dated 23.08.2014 passed by learned Municipal Magistrate-01, Karkardooma Courts, East, Delhi whereby the complaint(s) have been returned to the petitioner/complainant for filing the same in the Court(s) having territorial jurisdiction.

(2.) Since all the petitions involve an identical question of law, therefore, all the petitions are being disposed of by this common order.

(3.) Succinctly stating, the facts of the case are that the petitioner/complainant filed complaint(s) under Section 138 of Negotiable Instruments Act, 1881 ("NI Act", for short) against respondents for the offence under Section 138 of NI Act. Crl. M.C. No. 4106/2014 pertains to cheque Nos. 014295 dated 17.10.2013 for Rs. 1,40,00,000/- (Rupees One crore forty lakhs), 014229 dated 17.10.2013 for Rs. 28,00,000/- (Rupees Twenty eight lakhs) and 018112 dated 18.10.2013 for Rs. 1,00,00,000 (Rupees One crore) all drawn on IDBI Bank, Bhubaneswar Orissa-751022; Crl. M.C. No. 4107/2014 relates to cheque No. 014226, dated 17.10.2013 for Rs. 1,40,00,000/- (Rupees One crore forty lakhs) drawn on IDBI Bank, Bhubaneswar Orissa-751022; Crl. M.C. No. 4108/2014 pertains to cheque Nos. 018110 dated 18.10.213 for Rs. 1,00,00,000/- (Rupees one crore), 018111 dated 18.10.2013 for Rs. 1,00,00,000/- (Rupee One crore) and 014296 dated 17.10.2013 for Rs. 1,40,00,000/- (Rupees One crore forty lakhs) all drawn on IDBI Bank, Bhubaneswar Orissa-751022 and all cheques are payable at par at all IDBI Bank branches.