NASEER AHMAD SHEIKH Vs. MOHAMMAD SULTAN BHAT

JUDGEMENT

(1.) The petitioner has filed the instant petition under Sec. 482 of the Cr. P. C challenging four complaints filed by respondent against him alleging commission of offences under Sec. 138 of the Negotiable Instruments Act. These four complaints pertain to four different cheques. Three complaints are pending before the Court of Judicial Magistrate, 1st Class, Bandipora, whereas one of the complaints is stated to be pending before the Court of Additional Mobile Magistrate, Bandipora.

(2.) Heard learned counsel for the petitioner and perused the material on record.

(3.) It has been contended by learned counsel for the petitioner that the learned trial Magistrate has jointly tried all the four complaints and, as such, the procedure adopted by the learned trial Magistrate is not in accordance with the law.