JAY METAL CRAFT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions have been filed under Articles 226 and 227 of the Constitution of India and under Section 482 of the Criminal Procedure Code against the orders passed by the learned Chief Metropolitan Magistrate, Court No.27, Ahmedabad in separate applications whereby the applications of the petitioners have been rejected.

(2.) Special Criminal Application No.9160 of 2019 is arising out of Criminal Case No.909 of 2017 filed under Section 138 of the Negotiable Instruments Act, whereas, Special Criminal Application No.9037 of 2019 is arising out of Criminal Case No.901 of 2017 filed under Section 138 of the Negotiable Instruments Act.

(3.) The factum of both the petitions as well as contents of both the applications are similar before the Trial Court, therefore, both these petitions are being disposed of by this common order.