KULWANT CHAUHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Since all these Criminal Applications involves common question of law and fact, by consent of counsel for the parties, the same are heard together and being disposed of finally at an admission stage.

(2.) It is submitted that, the facts involved in all the above matters are similar, except the cheque numbers and criminal complaint numbers therefore, Criminal Application No. 1433 of 2018 would be treated as a lead matter.

(3.) These Criminal Applications take an exception to the order passed by the learned Metropolitan Magistrate 44th Court at Andheri, Mumbai (for short "said Court") dated 03rd February 2018 thereby issuing process against the applicants for an offence punishable under Section 138 r/w 141 of the Negotiable Instruments Act, 1881 (for short "the said Act").