LAWS(DLH)-2024-5-39

HARPREET SAHNI Vs. SHRICHAND HEMNANI

Decided On May 15, 2024
Harpreet Sahni Appellant
V/S
Shrichand Hemnani Respondents

JUDGEMENT

(1.) These petitions have been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.') challenging the Order dtd. 20/12/2019 passed by the learned Metropolitan Magistrate-02 (NI Act), North-West District, Rohini Courts, Delhi (hereinafter referred to as the 'Trial Court') in Complaint Case No.5505/2019, titled Shrichand Hemnani v. Mother's Pride Punjabi Bagh and Ors. (in CRL.M.C. 6094/2022); Complaint case No. 5503/2019 titled Puja Hemnani v. Mother's Pride Punjabi Bagh and Ors. (in CRL.M.C. 6095/2022); Complaint case No. 5504/2019 titled Asha Hemnani v. Mother's Pride Punjabi Bagh and Ors. (in CRL.M.C. 6096/2022) and Complaint case No. 5501/2019 titled Vinod Hemnani v. Mother's Pride Punjabi Bagh and Ors. (in CRL.M.C. 6097/2022) (hereinafter collectively referred to as the 'Complaint Cases'), filed by the respondent(s) herein, under Sec. 138 of the Negotiable Instruments Act, 1881 (in short, 'NI Act').

(2.) As common questions of law and facts arise in these petitions, and common submissions have been made by the learned counsels for the parties, these petitions are being considered and disposed of by way of this common judgment.

(3.) To appreciate the submissions made by the learned counsels for the parties, the following background facts leading to the filing of the present petitions deserve notice: