PARAG BHIKHALAL TEJANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent of parties.

(2.) The respondent No.2- complainant is common in all these cases. In Writ Petition Nos.1342/2010 to 1348/2010, the complaint has been filed by the complainant for the offence punishable under section 138 of the Negotiable Instruments Act ("N.I.Act" for short) against M/s.Elite International Pvt.Ltd. of which the present petitioner is Director, and as such arrayed as accused in the complaint.

(3.) In Writ Petition No.2033/2010 with Writ Petition Nos.2035 to 2041/2010 the complaint has been filed by the complainant against M/s.Vedic Cotton Limited. It is the allegation of the complainant that the petitioner herein is a Director of accused No.1. However, it is disputed by the petitioner contending that the petitioner had resigned on 11 th September 2008. However, in view of the view that I am taking in the present matter, I do not find it necessary to go into that controversy.