KARTIK HARSHAD JHAVERI Vs. CHARANJIT ARORA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsel for the parties, heard finally.

(2.) These Petitions under Article 227 of the Constitution of India and Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, assail the legality, propriety and correctness of the judgment and order dtd. 12/8/2025 passed by the learned Additional Sessions Judge in Criminal Revision Application Nos. 102, 103 and 104 of 2024, whereby the Revision Applications preferred by the Petitioner-Accused in the complaints for an offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 ("the N.I. Act, 1881), against an order dtd. 8/2/2024 passed by the learned Magistrate thereby dismissing the Applications for dismissal of the complaints on the ground of bar of limitation, came to be dismissed.

(3.) The background facts leading to these Petitions can be stated, in brief, as under: