AJAYKUMAR LAXMINARAYAN KOGTA Vs. RAJKUMAR LAXMINARAYAN KOGTA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith by the consent of the parties. Heard finally.

(2.) These petitions are emanating from three distinct complaints instituted by the respondents against the petitioner. The orders of issuance of process passed by trial magistrate and revisional court's orders confirming them are impugned in these petitions. I propose to decide them by common order as relevant facts and circumstances are common.

(3.) Petitioner and Respondent No.1 and real brothers. They were part of the joint family till october 2008. Petitioner was orthopedic surgeon and the respondent No.1 was in the business of selling of ayurvedic and herbal medicines. It is alleged that petitioner was looking after the matters relating to bank, income tax and investments for and on behalf of the respondent no.1. It is alleged that petitioner wanted to grab the property and share of the Respondent No.1, hence, he opened bogus accounts in various banks by committing forgery. He managed to operate the account and defalcated the amount of the respondent. On these foundational facts, Respondent No.1 lodged following proceedings :