SHIV OM SHARMA Vs. ATUL KUMAR SINGH

JUDGEMENT

(1.) These are the four C482 Applications.

(2.) In C-482 Application No. 1624 of 2022, Shiv Om Sharma Vs. Atul Kumar Singh, the challenge as given is to the proceedings of the Criminal Complaint Case No. 4444 of 2019, Vishwanath Paper and Board Limited Vs. Shiv Om Sharma, which were the proceedings drawn under Sec. 138 of the Negotiable Instruments Act, which was got registered at Police Station, Kashipur, District Udham Singh Nagar, which is presently pending consideration before the Court of Judicial Magistrate/ 2nd Additional Civil Judge, Kashipur, District Udham Singh Nagar.

(3.) In C-482 Application No. 1627 of 2022, Shiv Om Sharma Vs. Pankaj Gupta, the challenge as given by the applicants is to the proceedings of the Criminal Complaint Case No. 4405 of 2019 Pankaj Gupta Vs Shiv Om Sharma, which was yet again the proceedings drawn under Sec. 138 of the Negotiable Instruments Act, which was got registered at Police Station, Kashipur, District Udham Singh Nagar, which too is presently pending consideration before the Court of Judicial Magistrate/ 2nd Additional Civil Judge, Kashipur, District Udham Singh Nagar.