HDFC BANK LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed these criminal appeals under the provisions of Sec. 378 of the Criminal Procedure Code,1973 (the Code) against the orders dtd. 9/3/2019 passed by the learned 3rd Additional Chief Judicial Magistrate, Rajkot in Criminal Case Nos. 19370 of 2009, 17324 of 2009, 11224 of 2012, 17334 of 2009, 6727 of 2010, 10979 of 2009, 17386 of 2009 and 1633 of 2013 whereby, the same were dismissed for default, for want of non prosecution.

(2.) As the issue involved in all these appeals is common, the same are being heard and decided together.

(3.) Brief facts of the case on hand are that the present appellant, who is the original complainant, had filed several complaints under the provisions of the Negotiable Instruments Act, 1881 (NI Act) against the respondent No. 2 herein before the learned Court below. Details of criminal cases and cheques are as under: