PATIALA CENTRAL CO-OPERATIVE BANK LTD Vs. SEEMA

JUDGEMENT

(1.) By virtue of this common judgment, this Court intends to dispose of aforesaid two petitions i.e CRM No. M-6308 of 2015, captioned as "The Patiala Central Co-operative Bank Ltd. v. and another connected case Seema" and CRM No. M-6237 of 2015, captioned as "The Patiala Central Co-operative Bank Ltd. v. Deepak".

(2.) Both these petitions have been preferred under Section 482 of the Code of Criminal Procedure for quashing of order(s) passed by Sub Divisional Judicial Magistrate, Nabha in two separate complaints, whereby complaints filed by complainant(s) under Section 138 of the Negotiable Instruments Act, 1881 (for short, 'Act' only) have been returned for filing before the court of competent jurisdiction.

(3.) In response to the notice of motion issued, no one has put in appearance on behalf of respondent(s).