RAJESH NATVARLAL MEHTA Vs. SHREE TUSHAR PRAVINCHANDRA SHAH

JUDGEMENT

(1.) Heard learned Advocate Ms. Suneeta R. Shukla on behalf of the applicants and learned APP Ms. Mehta on behalf of the respondent-State, learned Advocate Mr. Jigar M. Patel on behalf of the respondent-original complainant.

(2.) Issue Rule in all these matters, learned APP Ms. M. D. Mehta as well as learned Advocate Mr. Patel waive service of rule on behalf of the respective respondents. The present applications are taken up for final disposal with consent of the learned Advocates for the parties. A common question arises for consideration of this Court in all these applications and additionally parties to the dispute in all the applications are also common hence, all the applications are taken up for hearing simultaneously,.

(3.) The question that arises for consideration of this Court in this group of application, would be that whether the impugned complaint, should be quashed by this Court, only on the ground that the petitioner i.e. an accused in the complaint, is not a signatory to the cheque in question, though the cheque in question was drawn on a joint account maintained by both the accused.