VANDANA JAGDISH AHUJA Vs. ASHOK S. BHAGIA

JUDGEMENT

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

(2.) As common questions arise for consideration in an almost identical fact situation in all the Petitions, they were heard together and are being decided by this common judgment.

(3.) Respondent No.1 in each of the Petitions lodged complaints for the offence punishable under Sec. 138 read with Sec. 141 of the Negotiable Instruments Act, 1881 (the Act, 1881) against M/s. Ahuja Properties & Associates (A1) a partnership firm, and Mr. Jagdish Bhagwandas Ahuja (A2), Mr. Gautam Jagdish Ahuja (A3) and Vandana Jagdish Ahuja (A4); the Petitioner herein, the alleged partners of accused No.1 Firm.