SUNITA BAJAJ Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) VIDE this judgment, I dispose of eight Criminal Misc. Nos. 22388-M of 1996, Smt. Sunita Bajaj and others v. Punjab and Sind Bank and another, 11993-M of 1997, M/s Saraswati Mehra Woollen Mills and others v. Punjab and Sind Bank and another; 11995-M of 1997, M/s Saraswati Mehra Woollen Mills and others v. Punjab and Sind Bank and another; 11999-M of 1997, M/s Saraswati Mehra Woollen Mills and others v. Punjab and Sind Bank and another; 11997-M of 1997, M/s N.K. Woollens and others v. Punjab and Sind Bank and another; 12003-M of 1997, M/s N.K. Woollens and others v. Punjab and Sind Bank and another; 12001-M of 1997, M/s N.K. Woollens and others v. Punjab and Sind Bank and another and 12005-M of 1997, M/s N.K. Woollens and others v. Punjab and Sind Bank and another, as in the opinion of this Court common questions of law and fact are involved in all the criminal miscellaneous petitions. For the sake of facts, I am taking the facts from Criminal Misc. No. 22388-M of 1996 Smt. Sunita Bajaj and others v. Punjab and Sind Bank and another (supra).

(2.) SMT . Sunita Bajaj and others have filed the present petition under Section 482, Cr.P.C., for the quashment of complaint (Annexure P1) dated 28th October, 1995 and the summoning order (Annexure P3) dated 17th November, 1995 for the offence under sections 403/409, Indian Penal Code, presently pending in the Court of Additional Chief Judicial Magistrate, Amritsar.

(3.) WITH the above main averments, the petitioners have prayed for the quashment of the complaint (Annexure P-1) and the summoning order (Annexure P-3).