GOPI RAM JAIN Vs. ATTAR SINGH

JUDGEMENT

(1.) This order shall dispose of the bunch of aforesaid 22 petitions as common questions of law and facts are involved in all of them. The facts are extracted from for presence of convenience and the parties would be referred by their status in this petition.

(2.) The present petition () has been filed under Sec. 482 of Code of Criminal Procedure for quashing criminal complaint No.156 of 2/11/2016 (NI Act Case No.777 of 2016) (Annexure P-1) filed by the complainant-respondent under Sec. 138 of Negotiable Instruments Act as well as subsequent proceedings including summoning order dtd. 2/11/2016 passed by learned Judicial Magistrate, 1st Class, Rewari whereby the petitioner along with others have been summoned to face trial under Sec. 138 of Negotiable Instruments Act.

(3.) This case has chequered history. M/s S.K.G. Buildcon Private Limited is a registered Company (hereinafter referred to as "the Company"). It seems that the Company along with its group Company M/s Ambition Colonisers Private Limited developed a residential colony on a piece of land measuring 13.237 acres situated within the revenue estate of village Maheshwari, District Rewari (Haryana). This land was adjacent to the land measuring 27K-10M owned and possessed by the private respondents/complainants along with other co-sharers who are also impleaded as respondents in connected petitions. The Company has obtained Letter of Intent (in short, 'LOI') for the purpose of developing said colony in October, 2012 and obtained licence from the competent authority in March, 2013 to develop this colony on the land measuring 13.237 acres.