MOHD. AASIM Vs. ANIL KUMAR SARAF

JUDGEMENT

(1.) THE M. Cr. C. No.3244/2013, M. Cr. C. No.3247/13 and M. Cr. C. No.3248/13 arising out of the identical questions till some extent between the same parties because the same are being considered for admission jointly by this common order.

(2.) THE applicant has filed all these three petitions under Section 482 of Cr. P. C. being aggrieved by the order dated 24.1.2013 passed by the Judicial Magistrate First Class, Kotma District Anuppur in complaint criminal case No.611/2004, No.613/2004 and No.612/2004, whereby his applications filed in all the cases for dismissal of the complaint on some technical grounds of the Negotiable Instruments Act have been dismissed.

(3.) M . Cr. C. No.3244/2013 has been arisen out of the order of aforesaid complaint case No.611/2004 filed by the respondent with respect of dishonoring the cheque Nos.0216435 dated 1.5.2003, while M. Cr. C. No.3247/13 has been arisen out of the order of complaint case No.613/ 2004 filed by the respondent with respect of dishonoring the cheque No.0216436 dated 1.6.2003. and M. Cr. C. No.3248/13 has been arisen out of the order of Compliant Case No.612/2004 filed by the respondent with respect of dishonoring the cheque No. 0216434 dated 1.4.2003.