SHAHI MAHATMA Vs. GIYAN CHAND

JUDGEMENT

(1.) All these petitions are being decided by a common order as these involve common questions of fact and law.

(2.) Respondent No.1 herein Sh. Giyan Chand had filed three separate complaints against the petitioner herein under Sec. 138 of the Negotiable Instruments Act, which were pending before learned Judicial Magistrate, 1st Class, Court No.2, Rohru, District Shimla, H.P.

(3.) During the pendency of these complaints, an order of identical nature came to be passed on 1/11/2022 in all the complaints, whereby the prayer of petitioner herein/accused for releasing him on bail was rejected. Against these orders, petitioner has approached this Court by way of instant petitions.