SALIM UMARJI PATEL 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 Complaints Nos.1937 of 2017, 218 of 2018, 642 of 2018, 816 of 2018, 1050 of 2018 and 1286 of 2018 respectively pending before the learned Judicial Magistrate First Class, Jambusar 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 Mr.Jayswal waives service of notice of rule for respondent no.1 and learned advocate Mr.Majmudar waives service of notice of rule for respondent no.2.