SNEHALBHAI BHIKHABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions are filed under Articles 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) for quashing and setting aside the complaints being Criminal Case Nos.11752 of 2019, 11749 of 2019, 11748 of 2019, 11745 of 2019, 11744 of 2019, 11746 of 2019, 11747 of 2019, 11751 of 2019, 11754 of 2019, 11753 of 2019 and 11755 of 2019 pending before the learned Chief Judicial Magistrate, Ahmedabad Rural filed under the provisions of Ss. 138 to 142 of the Negotiable Instruments Act ('NI Act' for short).

(2.) As the common question of facts and law are involved in these petitions, 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 Mr.Chintan Dave waives service of notice of rule for respondent no.1 and learned advocate Mr.Anip Gandhi waives service of notice of rule for respondent no.2.