RANJU W/O PRAMOD BATRA Vs. BHUSHAN KRIPLANI

JUDGEMENT

(1.) BY these appeals, the appellant has assailed the judgments and orders dated 23.11.2009 passed in Summary Cri. Case Nos. 5315/08 and 5316/08 by the 24th J.M.F.C., Nagpur (Special Court), thereby acquitting respondent no. 1 of the offence with which he was charged in the said cases i.e. offence punishable under Section 138 of the Negotiable Instruments Act, and since parties are same and dishonoured cheques relate to same contact, the appeals are being disposed of by this common judgment and order.

(2.) BRIEFLY stated, facts of the case are as under :

(3.) THE appellant issued two notices, one for dishonour of cheque for Rs.25,000/ - and the other for dishonour of two cheques for Rs.40,000/ - and Rs.10,000/ - within the stipulated period of 15 days to the respondent no. 1 calling upon him to make the payment of amounts of these cheques. Reply was given by respondent no. 1 denying his liability in the matter. As the payment was not ultimately made by the respondent no. 1, two complaint cases came to be filed against him by the appellant.