SUSHILA SHARMA Vs. NLM ENTERPRISES

JUDGEMENT

(1.) RESPONDENT (hereinafter referred to as the complainant) has filed two separate complaints under Section 138 Negotiable Instrument Act, one relatable to the cheque bearing No. 603651 and another relatable to the cheque bearing No. 603652 drawn on Union Bank of India Domlur branch Banglore -71, each for a sum of Rs. 15/lacs.

(2.) LEARNED Chief Judicial Magistrate, Srinagar while taking cognizance in both the complaints, has issued process vide order dated 29.6.2007 separately in both the two complaints.

(3.) THE accused dis -satisfied with both the orders of learned Chief Judicial Magistrate as well as of the revisional court, by instant petition(s) have sought quashment of the entire proceedings principally on the star ground of lack of jurisdiction.