DEEPAK Vs. MANNALAL

JUDGEMENT

(1.) This common order shall govern disposal of M.Cr.C.Nos.2087, 2099 and 6075 of 2014.

(2.) These three applications under Section 482 Cr.P.C. are filed against an order taking cognizance against the applicant under Section 138 of the Negotiable Instruments Act, in Criminal Case No.728, 615 and 616 of 2013 pending before the Judicial Magistrate First Class, Kukshi, district Dhar.

(3.) The facts and circumstances as extracted from M.Cr.C.No.6075/2014 are that a criminal complaint was filed against the present applicant by the respondent under Section 138 of the Negotiable Instruments Act for dishonour of cheque issued by him. According to the facts stated in the complaint, a cheque was dishonoured by State Bank of India, Manawar Branch on 26.03.2013. The respondent sent a notice by registered post on 08.05.2013 which was posted on 09.05.2013 and received by the applicant on 13.05.2013. The reply was given on 22.05.2013.