MATESHWARI GAWAR GAM INDUSTRIES Vs. BHUMI ENTERPRISE

JUDGEMENT

(1.) As common question of law and facts arise in these group of applications and they are between the same parties, all these applications are being disposed of by this common judgment and order.

(2.) Criminal Misc. Application No. 848 of 2007 is filed by the accused of Criminal Case No. 910 of 2004 pending in the Court of learned Chief Judicial Magistrate, Visnagar. Criminal Misc. Application No. 852 of 2007 is filed by the accused of Criminal Case No. 884/2006 pending in the Court of learned JMFC, Unjha. Criminal Misc. Application No. 856 of 2007 is filed by the accused of Criminal Case No. 885/2006 pending in the Court of JMFC, Unjha. Criminal Misc. Application No. 857 of 2007 is filed by the accused of Criminal Case No. 886/2006 pending in the Court of learned JMFC, Unjha, and Criminal Misc. Application No. 860 of 2007 is filed by the accused of Criminal Case No. 887/2006 pending in the Court of learned JMFC, Unjha. All the aforesaid criminal cases are filed by the respective accused for the offences punishable under Section 138 read with Section 141 of The Negotiable Instruments Act [hereinafter referred to as Sthe Act ]. All these petitions/applications are filed by the respective applicants to quash and set aside the process/summons issued by the learned Trial Court issued against them in their aforesaid Criminal Cases.

(3.) At the outset, Shri R.R. Shah, learned advocate appearing on behalf of the respective petitioners does not press the Criminal Misc. Application No. 848 of 2007 so far as petitioners No. 1 and 2 are concerned and does not press the Criminal Misc. Application No. 852 of 2007, 856/2007, 857/2007 and 860/2007 so far as petitioners No. 1 and 7 are concerned. Thus, Criminal Misc. Application No. 848 of 2007 is dismissed as not pressed qua petitioners No. 1 and 2 and Criminal Misc. Applications No. 852/2007, 856/2007, 857/2007 and 860/2007 are dismissed as not pressed so far as petitioners No. 1 and 7 of the said applications are concerned.