MAHESH SONAJI NAGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these applications are filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) for quashing and setting aside the complaints being Criminal Case Nos.3237 of 2008, 3876 of 2008, 4972 of 2008, 3527 of 2008, 3528 of 2008, 3529 of 2008, 3530 of 2008 and 3531 of 2008 respectively pending before the learned Metropolitan Magistrate, Court No.29, Ahmedabad filed under the provisions of the Negotiable Instruments Act (' NI Act ' for short).

(2.) As the common question of facts and law are involved in all these applications, at the request of learned advocates for the parties, they are heard together and disposed of by this common oral judgment.

(3.) For the sake of convenience, the facts of Criminal Miscellaneous Application No.18513 of 2018 are considered, which are as under: