RAJAN SANATKUMAR JOSHI Vs. RAJNIKANT GOVINDLAL SHAH

JUDGEMENT

(1.) By way of these petitions under Section 482 of the Code of Criminal Procedure, 1973, the petitioner has prayed to quash Criminal Cases No. 400 of 2006, 401 of 2006. 402 of 2006 and 403 of 2006 and the proceedings thereof, pending before the learned Metropolitan Magistrate, Court No.21, Ahmedabad.

(2.) The petitioner was appointed as Additional Director on 31 st March 2003 of Dairy Den Limited, which is accused no. 1 Company. He resigned as Additional Director of the said Company on 15th December, 2003 with immediate effect.

(3.) Respondent no. 1 in these petitions filed aforesaid three complaints against Dairy Den Limited and others, including the present petitioner, stating that the complainant had business relations with the said Company and during the course of transaction, the Company had issued three different cheques, which came to be dishonoured. Therefore, after issuance of notice, he has filed the said three complaints under Section 138 of the Negotiable Instruments Act. In these petitions, the petitioner have prayed to quash those complaints.