ROHAN RAJAN Vs. JAGMEET S. SOIN

JUDGEMENT

(1.) Vide this common order, I intend to dispose of CRM-M Nos.40532, 40503, 42148, 42149, 42151 and 42155 of 2019, as identical questions of law and facts are involved for adjudication. For brevity, facts are taken from CRM-M No.40532 of 2019.

(2.) The prayer in all these petitions is for quashing of complaints No. 4661 of 2018, 4663, 4665, 4666, 4668 and 4664 of 2018 dated 06.03.2018 filed under Section 138 of the Negotiable Instruments Act, 1881 (for short 'the NI Act') (Annexure P-1) and for setting-aside the summoning order dated 07.04.2018 (Annexure P-2) and all other subsequent proceedings arising therefrom.

(3.) Counsel for the petitioner has argued that the respondent - Jagmeet S. Soin, has filed 06 identical complaints under Section 138 of the NI Act with similar allegations relating to different cheques which were allegedly dishonoured. In all these complaints, accused No.1 is M/s. Concept Horizon Infra Private Limited (hereinafter to be referred to as 'the Company') through the authorized signatory Jeevesh Sabharwal, Director, accused No.2 is Jeevesh Sabharwal, Director and authorized signatory, accused No.3 is Suninder Sandha, Director and authorized signatory and accused No.4 is Rohan Rajan, authorized signatory (present petitioner) of accused No.1 - Company.