PRITHVIRAJ AMBALAL PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE returnable forthwith. With consent of parties, taken up for final hearing forthwith.

(2.) IN all the criminal writ petitions, common question is raised and, therefore, all these criminal writ petitions are disposed of by common order.

(3.) THE petitioner in Criminal Writ Petition No. 43/2003 has filed a private criminal complaint (RCC No. 409 of 1989) on 1. 9. 1989 for offence punishable under section 138 of the Negotiable instruments Act. Now this case is renumbered as SCC No. 975 of 1996, which is pending before the Chief judicial Magistrate, Aurangabad and practically ripe for recording oral evidence.