V. S. SYNTHETICS Vs. RELIANCE CAPITAL LTD.

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.6018 of 2016, 888 of 2017, 5009397 of 2016, respectively qua the applicants, pending before the learned Metropolitan Magistrate, Court No.29, Ahmedabad filed under Sec. 25 of The Payment and Settlement Systems Act, 2007 ('the Act of 2007' for short).

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

(3.) The facts as stated in the applications are such that it is alleged by respondent no.1 in the complaint that one M/s V.S.Texmills Pvt.Ltd . Had availed finance/loan from it and had opted for Electronic Clearing Service (ECS) for repayment of finance/lona. As the ECS initiated by M/s V.S.Texmills Pvt.Ltd ., got dishonoured, the complaint is filed.