AMIT KUKKAR Vs. BALJEET SINGH

JUDGEMENT

(1.) This common order shall dispose of above noted four criminal miscellaneous petitions as they are identical in nature and involve the same parties, however, on account of dishonouring of four cheques, four complaints were filed.

(2.) Prayer in these petitions is for quashing of Complaint Nos. 2391/2015, 2394/2015, 2392/2015 and 2393/2015, respectively, all dated 11.09.2015, filed by the respondent/complainant under Section 138 of the Negotiable Instruments Act, 1881 (for short 'N. I. Act'); as well as the summoning order dated 21.10.2015, passed by the trial Court in all the cases.

(3.) Brief facts of the case are that respondent/complainant filed aforesaid complaints under Section 138 of the N.I. Act against the company Nature Farms and Real Estate Pvt. through its Managing Director Neeraj Thatai. The company and Neeraj Thatai are arrayed as accused Nos. 1 and 2 and petitioner Amit Kukkar is arrayed as accused No. 3, being one of the Directors. Similarly, another Director Gaurav Chhabra is arrayed as accused No. 4, whereas Ms. Menka, who is the authorized signatory of the company, is arrayed as accused No. 5.