MODELAMA EXPORTS LTD Vs. TRIMURTI EXPORTS

JUDGEMENT

(1.) IN the above captioned first petition [CRL.M.C.3410/2014], respondent No.1 -Firm and its three partners are accused in a complaint under Section 138 of the Negotiable Instruments Act, 1881 pertaining to dishonouring of nine cheques, out of which one cheque is issued by respondent -Rashid Khan whereas remaining 8 cheques have been signed by respondent -Devendra N. Kamat. As regards other remaining three petitions, respondents -Balchandra S. Bakhle [in CRL.M.C.3380/2014] and Devendra N. Kamat [in CRL.M.C.3388/2014] have issued three cheques each and respondent -Rashid Khan [in CRL.M.C.3409/2014] has issued four cheques in respect of one transaction.

(2.) VIDE order of 5th May, 2014 petitioner's application for joint trial is declined by trial court while observing that the accused in the four complaint cases under Section 138 of the Negotiable Instruments Act, 1881 are different and cheques in question are signed by different accused persons.

(3.) WITH the consent of learned counsel for the parties, the above captioned four petitions were heard together and are being disposed of by this common judgment.