VAISHALI Vs. ARUN SHRIDHAR KARADKHEDKAR

JUDGEMENT

(1.) Rule was issued in Criminal Writ Petition No. 127/2011 on 14th Oct., 2011. With the consent of learned Counsel for respective parties. Rule, in other matters. Counsel for respective parties waive service.

(2.) Heard forthwith.

(3.) These six writ petitions question issuance of process under Section 138 of Negotiable Instruments Act in six different complaint petitions against the petitioner, initiated by respective respondents (members of the same family). Process was directed on 6.5.2010, 16.7.2009, 29.4.2011, 16.7.2009, 6.5.2011 and 14.7.2009 in respective matters.