SACHIN DUBEY Vs. KISHORE SHARMA

JUDGEMENT

(1.) Heard.

(2.) Regard being had to the similitude in the controversy involved in the present cases, the miscellaneous criminal cases were analogously heard and by a common order, they are being disposed of by this Court. For the sake of convenience, the facts are being narrated from M.Cr.C. No.17894/2018.

(3.) The petitioner has filed this application under Sec. 482 of Criminal Procedure Code for quashment of the proceedings under Sec. 138 of the Negotiable Instruments Act, 1881 before the Judicial Magistrate First Class, Indore by which the JMFC has taken the cognizance of the complaint submitted by the respondent on 19/02/2016.