RAVI SHANKAR MANGIPUDY Vs. SOMESH BANIK

JUDGEMENT

(1.) The petitioner has been facing his prosecution along with others in three different criminal cases relating to the offence punishable under Sections 138/141 of the Negotiable Instruments Act all are pending before the learned 8th Metropolitan Magistrate, Calcutta being the case No. C/18860/2007, C/18861/2007, C/18862/2007. Now, in the aforesaid criminal revisional applications, the petitioner has approached this court for quashing of those criminal cases on the ground much prior to the issuance of the cheque, he resigned from the post of Director of the accused company.

(2.) Since parties are same and the grounds on which quashing has been sought for are identical, all the aforesaid three criminal revisions are taken up for hearing together and disposed of by this common order.

(3.) In this regard, this court called for a report from the Registrar of Companies, West Bengal to ascertain whether on the date of issuance of the cheque whether petitioner was a director in the company or not. The report has been submitted and is lying with the records of this case. It appears therefrom that the petitioner filed Form-32 with prescribed filing fees vide service request No. A 07971922 dated December 28, 2006 and the same was taken on record by the Registrar of Companies at his office on 11th of January, 2007.