WIND WORD (INDIA) LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of filing these Criminal Misc. Applications under Sec. 482 of the Criminal Procedure Code, the petitioners seek quash of criminal proceedings in Criminal Case Nos.1426, 1427, 1429 and 1428 of 2016 on the file of learned Chief Judicial Magistrate Court, Amreli, for the offence punishable under Sec. 138 of the Negotiable Instruments Act.

(2.) Heard learned counsel for the petitioner and learned APP for the respondent-State. Despite service of notice, none appeared for second respondent.

(3.) Since common issue involved in these matters, brief facts of the case relevant to dispose of these applications are taken from Criminal Misc. Application No.22170 of 2017, which may be stated as under:-