PRAKASH NANJI THAKKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The above group of five Petitions has been filed by the Petitioner, original accused, challenging the order dated 06/06/2019 passed by the learned Metropolitan Magistrate, 20th Court, Mazgaon, Mumbai. By the said order the Trial Court directed the Petitioner to pay interim compensation to the complainant which is 20% of the cheque amount within 60 days from the date of the said order.

(2.) It appears that the 5 cheques, alleged to have been issued by the Petitioner in favour of the contesting Respondent, have got dishonoured on being presented in Bank of Respondent No.2, therefore, 5 complainants have been filed by Respondent No.2 against the Petitioner in the Trial Court and, the Trial Court has passed five separate orders dated 06/06/2019. Hence these five Petitions.

(3.) By consent of the learned counsel for the parties, Writ Petition No.3362 of 2019 is treated as a lead matter.