ALOKBHAI PRAVINCHANDRA DESAI MANAGING PARTNER OF YASH CHEMICALS & 1 ORS Vs. JAYENDRABHAI BHOGILAL THAKKAR & 1 ORS

JUDGEMENT

(1.) Rule. Mr. Kshitij Vakil, learned advocate waives service of notice of rule on behalf of the respondent No.1 original complainant and Mr. K.P.Raval, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent No.2-State. Considering the facts and circumstances of the case, the petitions are taken up for final disposal.

(2.) Both these revision petitions are arising between the same parties and for similar dispute though factual details of cheques and amount in question are different, and therefore, they are heard together and decided by this common judgment.

(3.) Heard Mr. Himanshu C. Desai, learned advocate for the applicants in both the petitions, Mr. K. P. Raval, learned Additional Public Prosecutor for the State being a formal party, whereas Mr. Kshitij P. Vakil, learned advocate for private respondent being original complainant. The petitioners are original accused, they are referred in the respective capacity before the trial court.