MEENA SHASHIKANT GOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard learned advocates appearing for the respective parties.

(3.) These writ petitions are filed for quashing of various orders passed by learned Judicial Magistrate First Class, Nandurbar in the Summary Criminal Cases Nos.1010/2019, 1011/2019, 1012/2019 and 1013/2019 registered under Sec. 138 of the Negotiable Instruments Act (for short, "the N.I.Act").