J K DAL MILL AALOT Vs. GHHEWARMAL

JUDGEMENT

(1.) These seven petitions are arising out of impugned order passed by the same learned Trial Court against thesame accused/applicant in a series of transactions with the same respondents and therefore, decided by this common order.

(2.) There are the bunch of 15 petitions filed by the accused J.J. Dal Mill through the Proprietor Badrilal s/o Shivdayalji Agrawal for quashing the proceedings pending before the trial Court for offence under Section 138 of the Negotiable Instruments Act besides under Section 420 of the IPC.

(3.) Further Counsel for the petitioner has submitted that respondents Ghhewarmal Bhatiya and others have filed a private complaint for offence under Section 420 of the IPC read with Section 138 of the Negotiable Instruments Act and the learned Judge of the lower Court had taken cognizance under Sections 200 and 202 of the Cr.P.C.