CHETAN DEVJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions are filed under Articles 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) for quashing and setting aside the complaints being Criminal Case Nos.48140 of 2019, 48190 of 2019, 48126 of 2019, 48166 of 2019, 48144 of 2019, 48130 of 2019, 57730 of 2019, 48145 of 2019, 48270 of 2019, 48193 of 2019, 57784 of 2019, 48146 of 2019, 48269 of 2019, 48136 of 2019 and 48324 of 2019, pending before the learned Judicial Magistrate (First Class), Surat filed under the provisions of Sec. 138 of the Negotiable Instruments Act (' NI Act ' for short) and all orders passed therein and all proceedings consequent to the same.

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

(3.) Rule returnable forthwith. Learned advocate Learned APP Mr.Jayswal waives service of notice for respondent no.1 and learned advocate Mr.Apurva Kapadiya waives service of notice of rule for respondent nos.2 and 3.