MRIGENRA MAHADEO JALAN Vs. STATE OF MAHAEASHTRA

JUDGEMENT

(1.) Heard Mr. Bhide, learned counsel for the applicants and Mr. Saboo, learned counsel for the respondent nos. 2(a) and 2(b). None for respondent No. 1.

(2.) All these three applications filed under Section 482 of the Code of Criminal Procedure (.the Code. for short) are being disposed of by common judgment since issues involved in the applications are identical and the parties are the same. The applicants challenge the judgments and orders dated 22/6/2006 passed by the Additional Sessions Judge, Khamgaon, dismissing Criminal Revision Application Nos. 79/04, 73/04, 71/05, 80/04, 78/04 and 72/04.

(3.) The applicant nos. 2 to 4 are the Directors of the Maikal Fibres Ltd., and applicant nos. 5 to 6 are employees of the said Company. Respondent No. 2 in the above applications filed Summary Criminal Case Nos. 581/2003, 501/2003, 470/2003 in the Court of Judicial Magistrate, First Class, Shegaon against the present applicants for dishonour of three cheques dated 20.2.2003, 26.2.2003 and 5.3.2003 for Rs. Eight lakhs each. Learned Magistrate issued process against the applicants in all the three cases. The present applicants challenged the orders issuing process against the applicants before the Revisional Court. The Revisional Court by the impugned judgments and orders has dismissed the revision applications.