PASHUPATHY PUTHUSERI VEEDU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This group of eight applications, under Sec. 482 of the Code of Criminal Procedure, 1973 (for short'Cr.PC.'), is being decided by this common order, since common questions of facts and law arise therein. Moreover, the parties thereto are same.

(3.) The applicant in all these applications is one of the accused in the prosecution/complaints instituted under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'NI Act').