AJAYA KUMAR CHOUDHURY Vs. SMT. SARADA NANDA

JUDGEMENT

(1.) Heard Mr. B. Baug, learned counsel for the petitioner in all these cases. None appears on behalf of the opposite party.

(2.) CRLMC Nos. 512, 513 and 514 of 2007 have been filed under Section 482 Cr.P.C. to quash the order of taking cognizance for the offence under Section 138 of the N.I. Act dated 26.8.2006 passed by the learned S.D.J.M., Bhubaneswar in I.C.C. Case Nos. 1904, 1905 and 1906 of 2006 respectively against the petitioner.

(3.) CRLMC No. 515 of 2007 has been filed under Section 482 Cr.P.C. to quash the order of taking cognizance for the offence under Section 138 of the N.I. Act dated 5.8.2006 passed by the learned S.D.J.M., Bhubaneswar in I.C.C. Case No. 1694 of 2006 against the petitioner.