SANJAY KUMAR GHAI Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Crpc seeking quashing of impugned order dated 16. 4. 2007 passed by the Magistrate and praying that there shall be only one trial in all the five cases filed against the petitioner.

(2.) THE present petitioner has taken loans from different persons and has issued various cheques to different persons. On bouncing of those cheques issued by the present petitioner, different persons have filed separate cases under Section 138 of the Negotiable Instruments Act against the petitioner.

(3.) AS per the averments made in the present petition, the petitioner filed an application before the Magistrate under Section 219/220 Crpc interalia praying the court for joint trial of all the five complaint cases which are as under:-