RANJAN KUMAR RAY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These two criminal Misc. Cases under Sec. 482, Crimial P.C. are between the same parties, involving the same question of law and, therefore, they are heard analogously and being disposed of by this common order.

(3.) The petitioners are the accused persons and opposite party No. 2 is the complainant in I.C.C. Case No. 248 of 2010 and I.C.C. Case No. 1498 of 2009 of the Court of the learned S.D.J.M. (S), Cuttack and J.M.F.C., Cuttack respectively. Both the complaint cases are under Sec. 138 of the N.I. Act The petitioners challenge the order of cognizance dated 22.04.2010 and 28.12.2009 respectively passed in the aforesaid complaint cases.