DEEPAK AGARWAL Vs. NAVDEEP NAGALIA

JUDGEMENT

(1.) This is the criminal miscellaneous petition filed by the petitioner /accused in Criminal Complaint No.256/2020 (C.G. No.0348/2020) against the judgment and order dtd. 17/12/2024 passed by 1st Additional Sessions Judge, Rishikesh, District Dehradun in Criminal Revision No.24/2024 'Deepak Agarwal Vs. Navdeep Nagalia'.

(2.) By the impugned judgment dtd. 17/12/2024 of the Sessions Judge, the revision was dismissed thereby sustaining the order dtd. 5/7/2024 passed by the Judicial Magistrate, Rishikesh whereby the application of the petitioner /accused filed under Sec. 220 of the Cr.P.C. to consolidate the trial of criminal complaint no.348/2020, 349/2020, 350/2020, 351/2020 and 352/2020 was rejected. In all these criminal complaints, the petitioner is the accused and the respondent is the complainant and these complaints are filed to summon, try and punish the petitioner /accused for the offence under Sec. 138 of the Negotiable Instrument Act,1881 (for short "N.I. Act").

(3.) The brief facts of the case are that respondent /complainant filed five complaints, as stated above, for summoning, trying and punishing the petitioner/accused for the offence under Sec. 138 of N.I. Act for five cheques issued by the petitioner /accused in favour of respondent /complaining arising out of business transactions of purchase of diesel fuel.