DILIP S DHANUKAR Vs. INDIA EQUIPMENT LEASING LTD

JUDGEMENT

(1.) As the question that arises for consideration in both the Criminal Original Petitions is one and the same and the parties are also same, both the above Criminal Original Petitions are being disposed of by this common order.

(2.) A complaint has been filed by the first Respondent/complainant against the petitioner and Respondents 2 and 3 in Crl.O.P. No. 433 of 2005 under Section 138 of the Negotiable Instruments Act (hereinafter referred to as "the Act") before the XIII Metropolitan Magistrate, Chennai, and the the same has been taken on file as C.C. No. 6360 of 1997. The said complaint has been filed in respect of the dishonour of the following cheques, after satisfying the statutory requirements: <FRM>JUDGEMENT_6335_TLMAD0_2010_1.html</FRM>

(3.) A complaint has been filed by the first Respondent/complainant against the petitioner and Respondents 2 and 3 in Crl.O.P. No. 434 of 2005 under Section 138 of the Act before the XIII Metropolitan Magistrate, Chennai, and the the same has been taken on file as C.C. No. 6358 of 1997. The said complaint has been filed in respect of the dishonour of the following cheques, after satisfying the statutory requirements: Cheque Nos. Dated Amount 200387 04.12.1996 Rs. 1,59,256/- 200388 04.01.1997 Rs. 1,59,256/- 200389 04.02.1997 Rs. 1,59,256/-