PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of CRR Nos.538, 539, 541, 543, 545 and 546 of 2015 as common questions of fact and law are involved in all the petitions and the parties are same, though dishonoured cheques are different.

(2.) FOR ready reference, the details including date of judgment, cheque number and amount etc. involved in all the petitions are as under: <FRM>JUDGEMENT_421_LAWS(P&H)3_20151.htm</FRM>

(3.) IN all the cases, it is ordered by the trial Court that if the amount of fine is realized, half of fine amount shall be given to the complainant.