VALLURUPALLI RAJA SEKHAR REDDY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent of the parties, taken up for hearing forthwith.

(2.) Petitioners in these two petitions, fled under Article 227 of the Constitution of India challenge the order dated 13th October, 2017 (In Writ Petition No. 3710/2018) and order dated 11th September, 2017 (in Writ Petition No. 3711/2018) passed in C.C. No. 7854/SS/2016 and C.C. No.9698/SS/2016 respectively by the Metropolitan Magistrate, Mumbai by which the petitioners were summoned as accused in the complaint fled by the respondent no.2 for alleged offences punishable under Section 138 read with Section 141 of the Negotiable Instruments Act ("Act" for short).

(3.) This Court vide order dated 16th August, 2019 rejected the petition qua petitioners no.1 to 6 and 8.