ABHAY PRABHAKAR LELE Vs. RAOSAHEB MAHAVEER CHIMANNA

JUDGEMENT

(1.) Heard Mr. Kulkarni the learned Counsel for the petitioner and Mr. Patwardhan the learned counsel for the private respondent who is the complainant before the trial Court. The learned APP appears for the State.

(2.) The complainant has filed two separate criminal complaints under section 138 of the Negotiable Instruments Act, 1881 for dishonour of cheques against the petitioner i. e. S. C. C. Nos. 1974/05 and s. C. C. No. 1973/05. In S. C. C. No. 1974/ 05 the dishonoured cheque was bearing No. 541862 dated 30/5/2005 and in the sum of Rs. 9,00,000/-, whereas in the second complaint i. e. S. C. C. No. 1973/05 the dishonoured cheque was Bearing No. 002600 dated 30/5/2005 and in the sum of Rs. 3,00,000/ -.

(3.) On the learned Magistrate passing the order of issuance of process, the petitioner filed separate applications in both the cases for quashing the said order and the applications came to be dismissed. He, therefore, filed Criminal Revision application Nos. 24 and 25 of 2007 and both of them came to be dismissed on 7/4/2007.