SHIVANI Vs. VIJAYBHAI LABHUBHAI AAL POA

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.262 of 2020, 263 of 2020, 264 of 2020 and 311 of 2019 respectively, pending before the learned Judicial Magistrate, First Class, Thangadh, District Surendranagar 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.2. Though served, none appears for respondent no.1-complainant.