DILIPBHAI KESHAVLAL SEJPAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions involve identical questions on law and facts and hence, they are decided by this common judgment.

(2.) By way of these petitions filed under Articles 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, the petitioners, original accused, have challenged the orders passed by the Court of learned Additional Chief Judicial Magistrate, Rajkot below application Exhibit-1 dtd. 16/3/2019 in the Criminal Cases instituted by the respondent-original complainant, which came to be confirmed by the orders passed by the Court of learned Additional Sessions Judge, Rajkot dtd. 26/2/2020 in the Criminal Revision Applications filed by the petitioners-original accused.

(3.) The petitioner in Criminal Misc. Application No.5010 of 2020 and Criminal Misc. Application No.5126 of 2020 are the same; whereas, the petitioner in Criminal Misc. Application No.4981 of 2020 and Criminal Misc. Application No.5108 of 2020 is also same and happens to be the Wife of the petitioner in the earlier two petitions. In Criminal Misc. Application No.5010 of 2020 and Criminal Misc. Application No.5126 of 2020, the issue relates to two disputed cheques worth Rs.42.50 Lacs each whereas, in Criminal Misc. Application No.4981 of 2020 and Criminal Misc. Application No.5108 of 2020, the disputed cheques are worth Rs.37.50 Lacs each. For the aforesaid four cheques, four different complaints came to be filed, the details of which are shown in a tabular form hereunder: