CHAND RATAN Vs. ROOP CHAND

JUDGEMENT

(1.) ALL these three misc. petitions are decided by this common order as they involve common question of law. These misc. petitions have been preferred by the petitioner seeking consolidation of three criminal cases registered against him for offence under Sec. 138 of the Negotiable Instruments Act for the bouncing of four cheques held by the respondent Roop Chand.

(2.) COUNSEL for the petitioner submits that all the four cheques in relation whereto three separate complaints have been filed have been issued in the year 2007 i.e. to say all the three cases relate to the offence of the same kind having been committed within a period of one year. It is submitted that in each of three complaints, reference has been made to all the four cheques and thus, by virtue of Section 219 Cr.P.C., the complaints should be directed to be consolidated. In support of his contention, learned counsel has placed reliance upon the judgments of this Court rendered in the cases of (1) Bhadar Ram & Ors. vs. State & Ors. reported in : 2008 (1) Cr.L.R. (Raj.) 297 and (2) Kamal Garg vs. State & Anr. reported in, 2008 (1) Cr.L.R. (Raj.) 459.

(3.) I have considered the arguments advanced at the bar and have perused the orders impugned and the proceedings of the three complaints.