ROHIT SHARMAR Vs. DHARAMPAL

JUDGEMENT

(1.) Matters taken up again.

(2.) Both these petitions are being disposed of by this common judgment, as the dispute is between the same parties regarding two different cheques.

(3.) The statement of the complainant has been recorded, in which, he has deposed in unequivocal terms, that he had filed two complaints, under Sec. 138 of the Negotiable Instruments Act. Those complaints were registered against the accused vide registration No. 98/2 of 2019 and 99/2 of 2019, which resulted into the judgment(s) of conviction and order(s) of sentence dtd. 15/10/2022 passed by learned Additional Chief Judicial Magistrate, Court No.1, Una, H.P. (hereinafter referred to as "the learned trial Court").