VIJAY VASANT HARMALKAR Vs. PRASHANT PARAB

JUDGEMENT

(1.) Heard both sides.

(2.) Common issue is involved in both petitions. Parties are same. Hence, petitions are disposed off by common order.

(3.) The petitioner in both the petitions is the original complainant. Complaints are filed for an offence under Sec. 138 of the Negotiable Instruments Act, 1881. Respondent is arrayed as accused in the complaints.