REGENT COMPUTRONICS PVT. LTD.

ENPEE EARTHMOVERS Appellant

V/S

RESOURCES INTERNATIONAL Respondents

Referred Judgements :-

VISHWA MITTER V/S O. P. PODDAR [REFERRED TO]
CHANDU V/S STATE OF MAHARASHTRA [REFERRED TO]
KAREKAR FINANCE PVT. LTD. V/S SHRI M. N. BASHYAM AND ANR. [REFERRED TO]
ANGU PARAMESHWARI TEXTILES (P.) LTD. AND ORS. V/S SRI RAJAM AND CO. [REFERRED TO]
KHEDU MOHTON VS. STATE OF BIHAR [REFERRED TO]
BHARAT BARREL AND DRUM MANUFACTURING COMPANY VS. AMIN CHAND PAYRELAL [REFERRED TO]
K BHASKARAN VS. SANKARAN VAIDHYAN BALAN [REFERRED TO]
K P G NAIR VS. JINDAL MENTHOL INDIA LIMITED [REFERRED TO]
MMTC LIMITED VS. MEDCHI CHEMICALS AND PHARMA PRIVATE LIMITED [REFERRED TO]
KATTA SUJATHA VS. FERTILIZER AND CHEMICALS TRAVANCORE LIMITED [REFERRED TO]
MONABEN KETANBHAI SHAH VS. STATE OF GUJARAT [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
SABITHA RAMAMURTHY VS. R B S CHANNABASAVARADHYA [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
DAMODAR S PRABHU VS. SAYED BABALAL H [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
MULTIMETALS LIMITED VS. SURYATRONICS PRIVATE LIMITED [REFERRED TO]
PAWAN ENTERPRISES VS. SATISH H VERMA [REFERRED TO]
VASCO URBAN CO OP CREDIT SOCIETY LTD VS. SHOBHA D KORGAONKAR [REFERRED TO]
LAXMIKANT D NAIK KARMALI VS. SANTOSH V NAIK [REFERRED TO]

JUDGEMENT

(1.) By this common judgment, I propose to dispose of all the above Criminal Appeals as they pertain to bouncing of cheques issued in relation to the same transaction.

(2.) Criminal Appeals No. 6 of 2010; 7 of 2010; 9 of 2010 and 10 of 2010 have been preferred against the judgments/orders dated 30/9/2008 passed by the learned Judicial Magistrate First Class, Ponda in Criminal Cases No. 35/OA/99/A; 34/OA/99/A; 39/OA/99/A; and 45/OA/99/A, respectively. Criminal Appeal No. 8 of 2010 has been filed against the judgment/order dated 29/9/2009 passed by the learned Judicial Magistrate First Class, Panaji in Criminal Case No. 254/OA/99/C. Vide the said judgments, impugned in the present appeals, the Complaints filed by the appellant against the accused for offence punishable under Section 138 of the Negotiable Instruments Act, 1881. (N.I. Act, for short) were all dismissed.

(3.) The parties shall hereinafter be referred to in the same manner as they appear in the cause titles of the impugned judgments.

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ENPEE EARTHMOVERS Vs. RESOURCES INTERNATIONAL

Referred Judgements :-

JUDGEMENT

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