GAJANAND NARAYAN JOSHI Vs. HARIDAS BHIKULAL JABANPUTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Returnable forthwith. Heard finally by consent of parties.

(3.) By these applications preferred under Section 482 of the Code of Criminal Procedure, petitioner/accused facing prosecution for commission of offence under Section 138 of Negotiable Instruments Act in Summary Case Nos.4475/2006,4514/2006 and 3927/2006 pending in Court of learned Chief Judicial Magistrate, Akola instituted upon the complaint filed by respective respondent no. 1 in each of these respective petition, had thrown a challenge to order dated 16.10.2008 passed by learned Additional Sessions Judge, Akola rejecting each of applications in revision preferred by said petitioner against common order dated 24.7.2008 passed by trial Court for the said summary criminal cases fixing each of said case for consideration on merits and for judgment. Needless to add that the petitioners have prayed for quashing and setting aside order dated 16.10.2008 passed by the learned Additional Sessions Judge and have further prayed for directing trial Court to proceed with the trial in accordance with the procedure prescribed under Code of Criminal Procedure.