KSL AND INDUSTRIES LTD Vs. MANNALAL KHANDELWAL

JUDGEMENT

(1.) ALL these petitions emanate from the proceedings under Section 138 of the Negotiable instruments Act, 1881 (for short, "the Act" ). Therefore, we propose to decide these petitions by a common judgment.

(2.) THESE petitions raise following two issues, which are required to be determined:-

(3.) NOW, we would deal with basic facts arid issues involved in individual petitions. Criminal Writ Petition No. 1228 of 2004 :