YUNUSBHAI ADAMBHAI VOHRA Vs. GUNWANTBHAI HARMANBHAI PATEL

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.448 of 2019, 449 of 2019, 450 of 2019 and 451 of 2019 pending before the learned Chief Judicial Magistrate, Umreth respectively 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 judgment.

(3.) Rule. Learned advocate Mr.Parikh waives service of notice of rule for respondent no.1 and learned APP Mr.Jayswal waives service of notice of rule for respondent no.2.