ANIL PATHAK Vs. LARSEN AND TOUBRO LIMITED

JUDGEMENT

(1.) These petitions have been filed seeking to quash the criminal complaints filed by the respondent under Section 138 of the Negotiable Instruments Act.

(2.) In both the complaints, the petitioners have been arrayed as A-2 and A-6. Since common grounds have been raised in both the petitions and the parties are also the same, a common order is passed in both the Criminal Original Petitions.

(3.) Mr.P.Ranganatha Reddy, Senior counsel for M/s. King and Partridge, appearing on behalf of the petitioners would submit that the criminal complaints are liable to be quashed as against the petitioners on two grounds which are as follows: