AVANINDRA KUMAR TRIPATHI Vs. AZAD KUMAR

JUDGEMENT

(1.) Heard finally with consent.

(2.) This order will govern disposal of M.Cr.C. Nos. 8174/2017, 8183/2017, 8187/2017, 8212/2017, 8210/2017, 8177/2017, 8179/2017, 8182/2017 since it is jointly stated by counsel for the parties that all these M.Cr.C.s involve same issue on the identical fact situation and in M.Cr.C. Nos.8177/2017, 8179/2017, 8182/2017 and 8210/2017 the additional ground is in respect of the prosecution of the independent chair person appointed by the CLB.

(3.) These M.Cr.C. have been filed by the petitioners challenging the order of the Court of Judicial Magistrate, First Class taking cognizance of the offence under section 138 of the Negotiable Instruments Act against the petitioners.