OMESH KESHAV KARNIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THESE petitions question the orders dated 12.12.2008, passed by the Additional Sessions Judge, Mumbai dismissing petitioners' Revision Petition Nos. 428 of 2008, 429 of 2008 and 430 of 2008, questioning rejection of the pe titioners applications for dismissal, by the learned Metropolitan Magistrate, of the complaints for offences punishable under Section 138 of the Negotiable In- struments Act.

(2.) FACTS which are material for deciding these petitions and about which there is not much of dispute are as under:

(3.) THE details of cheques in respect of which complaints were filed and which are the subject matter of these petitions, as could be gathered from petitions, are as under. <FRM>JUDGEMENT_1469_TLMHH0_2012.htm</FRM>