KULWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall dispose of above mentioned four petitions as they are similar in nature.

(2.) Prayer in these petitions is for quashing of orders dtd. 4/12/2015, passed by the trial Court separately in four complaints*, vide which the applications filed by the petitioner/complainant for revival of the said complaints, under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'N. I. Act'), have been dismissed.

(3.) Brief facts of the case are that the petitioner/complainant has filed aforesaid four complaints under Sec. 138 of the N. I. Act read with Sec. 420 IPC against respondent No.2/accused on account of dishonouring of some cheques drawn on ICICI Bank, Connaught Place Branch, New Delhi.