MANOJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 No.24988 of 2018 (old case no.4869 of 2002) and Criminal Case No.6267 of 2002 pending in the Court of Chief Judicial Magistrate, Surat 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 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. Respective learned advocates waive service of notice of rule for respective respondents in respective applications.