NAVIN GUPTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) SINCE , an identical question of law arose for decision in the aforesaid three criminal revisions, the same were taken up for hearing together and are disposed of by this order. It may be noted the parties are also same in all those criminal revisions. In spite of service of notice none appeared on behalf of the opposite parties. Affidavit of service is already on record.

(2.) IN three different criminal proceedings, viz. Case No C/15800/2013, C/15798/2013 and C/15797/2013, all pending before the learned Metropolitan Magistrate, 17th Court, Calcutta the petitioners were summoned to face their trial for having committed the offence punishable under section 138 of the Negotiable Instruments Act.

(3.) THE learned counsel for the petitioners with reference to the petition of complaints relating to the above noted cases submitted according to the allegations made therein, no case for an offence punishable under section 138 of the N.I. Act is said to be made out. Accordingly, he submitted that impugned criminal proceedings be quashed.