DURGESH CHOURASIA Vs. SHIV KUMAR TIWARI

JUDGEMENT

(1.) All the four petitions are prosecuted against the common order dated 27.6.2011 passed by Sessions Judge, Satna in criminal cases No. 90/2011, 91/2011, 92/2011, 93/2011 and all the matters are connected with same parties and common question of law is involved in all the petitions, therefore, all the petitions are hereby disposed off with a common order.

(2.) The petitioner has preferred four petitions against the order dated 27.6.2011 passed by Sessions Judge, Satna in criminal revisions No. 90/2011, 91/2011, 92/2011 and 93/2011, by which revision applications were dismissed, which were filed against the orders passed by learned JMFC, Satna (Shri Vivek Patel) in criminal cases No. 393/2009, 394/2009, 395/2009 and 396/2009, by which applications under section 204 of the Cr. P. C. filed by the petitioner were dismissed. The petitioner has also challenged the orders passed by learned JMFC in aforesaid cases.

(3.) The brief facts relating to the present matter are that the respondents/complainants have lodged four different complaints under section 138 of Negotiable Instruments Act, 1881 (In short 'NI Act') on the basis that cheques issued by the petitioner were dishonoured. The petitioner has filed an application under section 204 of the Cr. P. C. on the ground that cheques were taken by the complainants in a forceful manner and therefore, cheques were issued due to undue coercion. Cheques are forged and therefore, complaints were not maintainable. Learned JMFC vide order dated 24.2.2011 dismissed the applications. The petitioner challenged each order passed by learned JMFC before Sessions Judge, Satna by way of a revision but, vide order dated 27.6.2011, learned Sessions Judge dismissed all the four revisions filed by the petitioner.