DUA AGRO TECK Vs. FIL INDUSTRIES LTD

JUDGEMENT

(1.) Petitioners, by the medium of instant petitions, have invoked the jurisdiction of this court in terms of Section 561A of the Code of Criminal Procedure, hereinafter for short as Code for quashment of orders, hereinafter for short as impugned orders, by virtue of which the courts, before whom the complaints in terms of Section 138 of the Negotiable Instruments Act, hereinafter for short as Act, have been presented, have taken cognizance and issued process against the petitioners/accused therein. Since all the petitions raise similar point for consideration, therefore are dealt with and decided together by virtue of a common judgment.

(2.) Petitioners challenge the impugned orders on the count of jurisdiction, as, in their belief, the cognizance taken in the matter was unwarranted because the courts lacked territorial jurisdiction to try the complaints.

(3.) Respondents have resisted the petition by filing reply.