KAPAL MEHRA Vs. INDUSIND ENTERPRISES AND FINANCE LTD

JUDGEMENT

(1.) The applicants in all these three revision applications preferred under Section 397 read with Section 482 of the Code of Criminal Procedure, 1973 ("the Code" for short) are the original accused No. 3 in Cr. Case Nos. 1019/S/1997 to 1021/S/1997 pending in the Court of Additional Chief Metropolitan Magistrate, 40th Court, Greater Mumbai ("the Trial Court") filed by the respondent No. 1 original complainant for the offence punishable under Section 138 read with Section 141 of the Negotiable Instruments Act, 1881 ("the N.I. Act" for short).

(2.) Considering the points involved in the three revision applications, on consensus, these revision applications have been heard together and are being disposed of by this common judgment.

(3.) Case of the original respondent- complainant M/s. Indusind Enterprises and Finance Limited, is that on the request of the accused, it had discounted Bill of Exchange and that the accused had agreed to pay the entire amount representing the value of the discounted bills, in all cases, by 25-11-1996.