MOTILAL SHARMA Vs. OMPRAKASH KULSHRESTHA

JUDGEMENT

(1.) THIS order shall govern the disposal of Misc. Cri. Cases Nos. 2383/02, 2384/02, 2385/02, 2386/02. 2387/02, 2388/02, 2389/02, 2390/02 and 2391/02.

(2.) ALL these petitions are filed under section 482 of the Code of Criminal Procedure for quashing the criminal proceedings pending against the present applicant for committing offence under section 138 of the Negotiable Instruments Act (hereinafter for short called as Act) and challenging of the order dated 8.12.2001 passed by JMFC, Morena, whereby he took the cognizance of the offence and order dt. 21.6.2002 rejecting the revision challenging the order of JMFC, Morena.

(3.) AGAINST this order, a revision was preferred before the revisionsl Court, which was also dismissed. Hence, the present petitions were filed challenging the order of the revisional Court as well as of the trial Court taking cognizance of the offence.