PARK POLYMERS Vs. SUBIR DASS

JUDGEMENT

(1.) The complainant has preferred the present petition under Sec. 482 Cr.P.C. seeking quashing of the Order dated 1st of August, 2012 (Annexure P-2) passed by Judicial Magistrate 1st Class, Gurgaon, whereby complaint filed at his behest under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'the Act') stands dismissed and the order dated 28th of September, 2012 passed by the Sessions Judge, Gurgaon whereby aforesaid order Annexure P-2 stands affirmed in revision.

(2.) This is a bunch of nine petitions. All these petitions are being disposed off by a common order as they involve same questions of law in the backdrop of similar facts and are directed against the same set of respondents. So much so the orders impugned in the petitions read the same. Facts are being culled out from CRM-M-14055- 2013.

(3.) In these matters notice of motion was issued on 9th of July, 2013. After service of notice on the respondents following order was passed on 4th of November, 2014 :-