BHUPENDRA SHAH Vs. MAHENDRA

JUDGEMENT

(1.) This order shall also govern the disposal or the under noted cases: (1) Misc. Cr. C. No. 2279/92 Prabhod Chandra v. Mahendra. (2) Misc. Cr. C. No. 2258/92 Kanak Bhai v. State, of M.P. and another. (3) Misc. Cr. C. No. 2257/92 Kanak Bhai v. State of M.P. and another. (4) Misc. Cr. C. No., 2256/92 Kanak Bhai v. State of M.P. and another. (5) Misc. Cr. C. No. 2255/92 Kanak Bhai v. State of M.P. and another. (6) Misc. Cr. C. No. 2307/92 B.L. Purohit v. Mahendra. (7) Misc. Cr. C. No. 2308/92 B.L. Purohit v. Mahendra. (8) Misc. Cr. C. No. 2282/92 Prabhod chandra v. Mahendra. (9) Misc. Cr. C. No. 2281/92 Prabhod chandra v. Mahendra. (10) Misc. Cr. C. No. 2280/90 Prabhod chandra v. Mahendra. (11) Misc. Cr. C. No. 2005/92 Bhupendra v. Mahendra. (12) Misc. Cr. C. No. 2004/92 Bhupendra v. Mahendra. (13) Misc. Cr. C. No. 2003/92 Bhupendra v. Mahendra.

(2.) On private complaints filed by the non-applicant Mahendra, the Judicial Magistrate First Class, Barwani took the cognizance, registered the cases under section 420 I.P.C. and 138 Negotiable Instrument Act and directed issuance of the process. Aggrieved by this, the applicants have prayed for quashment in these petitions on grounds, prodigious in number.

(3.) Adumbrated in brief the facts leading to such proceedings are that Nutan Mills Ahmedabad; is a Public Ltd: Company incorporated under tile Companies Act. The complainant (non applicant) supplied cotton bales to this Mill and obtained cheques covering the value of the goods supplied. The Banks, on presentation, however, declined to honour the cheques on the ground that the same exceeded arrangements.