SANJAY CHANDRAKANT SHAH Vs. OIL MILLS

JUDGEMENT

(1.) These three petitions are between the same parties and concerned with three different prosecutions arising out of three cheques, raising the same grounds. Therefore, I deal with all of them by common order.

(2.) Heard the learned Counsel on both sides. These writ petitions are directed against the order passed by the Additional sessions Judge, Pune, dated 30. 1. 2004, discharging the accused No. 5- respondent No. 5 herein.

(3.) Three different proceedings under section 138 of the Negotiable Instruments act were lodged by the complainant petitioner against the accused No. 1 firm and all its partners, including the respondent no. 5 - accused No. 5.