ASHISH PRAVINCHANDRA BHADALIYA 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.7830 of 2017, 7824 of 2017, 6843 of 2017 and 6842 of 2017 respectively, pending before the learned Chief Judicial Magistrate, Rajkot under the provisions of the Negotiable Instruments Act (' NI Act ' 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 order.

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