YASHPAL SHARMA Vs. SANDEEP GOYAL

JUDGEMENT

(1.) Since all these petitions involve common question(s) of law, besides having common prayer(s), therefore, all the petitions are being disposed of through a common order.

(2.) For the sake of convenience, the facts are being extracted from CRM-M-1238-2020. In the instant petition, petitioner has sought relief under Sec. 482 Cr.P.C seeking quashing of criminal complaint No.1009/2017 titled as Sandeep Goyal Vs. Shakti Bhog Foods Limited and others under Sec. 138 NI Act (Annexure P-4), summoning order dtd. 3/11/2017 (Annexure P-5), and all the subsequent proceedings arising therefrom including order dtd. 23/7/2019 (Annexure P-9) whereby the application filed by the petitioner seeking his discharge was dismissed by the learned trial Court.

(3.) CRM-M-30648-2020 is filed by the petitioner seeking quashing of criminal complaint No.1012/2017 titled as Sandeep Goyal Vs. Shakti Bhog Foods Limited and others under Sec. 138 NI Act (Annexure P-4), summoning order dtd. 3/11/2017 (Annexure P-5), and all the subsequent proceedings arising therefrom.