MANISHKUMAR RAMVILAS AGARWAL 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.33269, 33268, 33253, 33262, 33263, 33264, 33265, 33252, 33266, 33267, 35578, 35579, 33271 and 33270 of 2013 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 oral judgment.

(3.) Rule returnable forthwith. Learned APP waives service of notice of rule for respondent no.1-state and learned advocate Ms.Minoo Shah waives service of notice of rule for respondent no.2.