ABI ABRAHAM Vs. KANHANGAD RUBBER LTD.

JUDGEMENT

(1.) As the subject matter and the parties in these Criminal Revision Petitions are the same, they are being disposed of by this common order.

(2.) The common revision petitioner in these revision petitions is the accused in C.C.Nos.20, 42 and 72 of 2018 on the file of the Judicial First Class Magistrate Court-III, Hosdurg. The common respondent No.1 - Kanhangad Rubber Ltd., a public limited company, is the complainant.

(3.) The complainant - Kanhangad Rubber Ltd. filed three complaints against the accused alleging offence punishable under Sec. 138 of the Negotiable Instruments Act before the Judicial First Class Magistrate Court-III, Hosdurg.