SHAIKH KHALILULLAH Vs. SOFIYA LAXMINARAYAN

JUDGEMENT

(1.) BY this common judgment, I shall dispose of group of these six (6) applications, noted above, in as much as, they arise out of same complaint proceedings instituted by respondent No. 1 for offence punishable under section 138 of the Negotiable Instruments Act.

(2.) IT would be convenient to refer parties by their first names. Respondent No. 1 Smt. Sofiya is the sister of applicants Shaikh Majidulla and Shaikh Khalilullah. Their third brother Shaikh Kalimullah is residing out of the country and presently is not in picture.

(3.) WHILE the criminal complaint cases were pending, name of original accused No. 3 Shaikh Khalimullah was deleted from array of accused because he could not be located and, perhaps, the complainants did not wish to proceed against him. Thus, the complaint cases were continued only against accused Shaikh Majidullah and Shaikh Khalilullah.