(1.) Since all these appeals arise from the same facts and are between the same parties, the appeals were heard together and are being decided by way of this common judgment.
(2.) The captioned appeals have been filed by the appellant - original complainant under Ss. 378(4) of the Code of Criminal Procedure, 1973 challenging the judgments and orders dtd. 31/3/2008, passed in Criminal Case Nos. 2713, 2714, 2716, 2715, 2277, 2732 and 2733 of 2004 by the learned 9 th Additional Senior Civil Judge and Judicial Magistrate First Class, Bhavnagar, recording the acquittal.
(3.) Nutshell facts are that appellant - original complainant - lodged complaints before the Court that the complainant was engaged in the hotel business. That, on coming into contact with the respondent No. 2, who was in requirement of a place for hospital activity and on approach being made to the complainant, the complainant, gave its place (hotel) on rent for conducting such activity to the respondent No. 2 for a period of 10 months for which, different cheques had been issued, which on being deposited in the bank, returned with an endorsement "Account Closed" and hence, the complainant issued legal notices to the respondent No. 2 through advocate by RPAD, which though served upon the respondent No. 2, the respondent No. 2 did not pay the amount and also not replied to the said notice, the complainant was constrained to file complaints before the competent Court at Bhavnagar under Sec. 138 of the Negotiable Instruments Act, 1881 (herein after referred to as "the NI Act"). The details of cheques, amount and case number etc. are as follow: