YUSUF ALI Vs. MADAN LAL

JUDGEMENT

(1.) These petitions are being decided together by this common judgment, as common question of law and fact is involved in all these petitions.

(2.) These petitions have been filed for quashing of complaint(s) filed by respondent under Section 138 of Negotiable Instruments Act (herein after referred to as the "Act" for short) and criminal proceedings arisen thereof, pending consideration in the Court of learned Chief Judicial Magistrate, Sirmaur at Nahan. It is undisputed fact that petitioner has purchased property from the respondent/complainant and for payment of balance amount of sale consideration, he has issued three cheques, Whether the reporters of the local papers may be allowed to see the Judgment? Yes amounting to Rs.50,000/- each, which have been dishonored for insufficient funds in the bank account of petitioner/accused.

(3.) After complying with the mandatory provisions of the Act for filing the complaint, complainant/respondent has filed three complaints under Section 138 of the Act with respect to three cheques issued by the petitioner/accused.