T R GUPTA Vs. VASCON

JUDGEMENT

(1.) SINCE same issue is involved, criminal Revision No. 4 (K)07 and Criminal revision No. 6 (K)07, which are in between the same parties are heard jointly and being disposed of by this common judgment and order.

(2.) I have heard Mr. T. B. Jamir, learned counsel appearing on behalf of the revisionists and Mr. K. L. John, learned counsel appearing on behalf of the respondents in both the cases.

(3.) THE revisionists are challenging the legality and the propriety of taking cognizance of the offence under S. 138 of the Negotiable Instruments Act, 1881 as against them by the Judicial Magistrate First Class, dimapur in two complaint cases being C. R. Case No. 4/07 and C. R. Case No. 6/07 and are praying in effect for quashing the proceeding of the said two cases in so far as they are concerned.