AMOL CHANDRAKANT PAWAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These three petitions are preferred by the same petitioners in respect of three different complaints under Sec. 138 of the Negotiable Instruments Act filed by respondent No.2 in each of the petitions, respondent No.2 being M/s. Vilas Transcore Ltd.

(2.) The Special Civil Application No. 6102/2019 is preferred with a prayer to quash and set-aside the Criminal Complaint being Criminal Case No. 40886 of 2017 pending before the learned 2nd Additional Civil Judge and Judicial Magistrate, First Class, Vadodara as well as the order dtd. 23/12/2017 passed by the learned 2nd Additional Civil Judge and Judicial Magistrate, First Class, Vadodara below Exh-1 in Criminal Case No. 40886 of 2017.

(3.) Another Special Civil Application No. 6266/2019 is preferred with a prayer to quash and set-aside the Criminal Complaint being Criminal Case No. 40884 of 2017 pending before the learned 2nd Additional Civil Judge and Judicial Magistrate, First Class, Vadodara as well as the order dtd. 23/12/2017 passed by the learned 2nd Additional Civil Judge and Judicial Magistrate, First Class, Vadodara below Exh-1 in Criminal Case No. 40884 of 2017.