SHREE LAXMI AGENCY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As common question of law and facts arise in these applications they are being disposed of by this common judgement and order.

(2.) Criminal Miscellaneous Application No. 9273/2010 has been preferred by the applicants-original accused under Section 482 of the Criminal Procedure Code to quash and set aside Criminal Complaint No. 1727/2009 filed by respondent no. 2 before the learned Metropolitan Magistrate, N.I.C 7, Ahmedabad for the offences punishable under Section 138 read with Sections 141 and 142 of the Negotiable Instruments Act, 1981 (hereinafter referred to as 'the Act').

(3.) Criminal Miscellaneous Application No. 9274/2010 has been preferred by the applicants-original accused under Section 482 of the Criminal Procedure Code to quash and set aside Criminal Complaint No. 4004/2008 filed by respondent no. 2 before the learned Metropolitan Magistrate, N.I.C 7, Ahmedabad for the offences punishable under Section 138 read with Sections 141 and 142 of the Act.