TULSHIBHAI ISHWARBHAI SOLANKI 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 Complaint Nos.6749 of 2015, 6759 of 2015, 6760 of 2015, 6752 of 2015, 6748 of 2015, 6762 of 2015, 6750 of 2015, 6758 of 2015, 6751 of 2015 and 6761 of 2015 respectively pending with the Court of rd learned 3 Additional Chief Judicial Magistrate, Rajkot, 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.) Rule. Learned APP Mr.Jayswal waives service of notice of rule for respondent no.1 and learned advocate Mr.Thakkar waives service of notice of rule for respondent no.2.