MOHAMMED ARSHAD IQBAL ABDUL RASHID Vs. DIVAKAR

JUDGEMENT

(1.) Rule.

(2.) By consent, Rule is made returnable forthwith. By consent, heard finally.

(3.) The Petitioner is the Complainant in S.C.C. No.3630 of 2012, which was filed before the Judicial Magistrate First Class, Aurangabad (Court No.1). Respondent No.1 is the sole accused in the said case. There are two other cases pending against Respondent No.1 herein, i.e. S.C.C. No.3699 of 2012 and S.C.C. No.3958 of 2012. All these three cases were pending in three difference Courts of Judicial Magistrates. All these cases are in respect of an offence punishable under Section 138 of the Negotiable Instruments Act.