VISHNU LAL Vs. RAJESH MEEMANI

JUDGEMENT

(1.) - By this common under order Criminal Misc. Petition No. 1138 of 2012, 1139 of 2012 and 1141 of 2012 shall be decided by common order. In all three petitions almost identical facts have been pleaded and a similar argument of law has been raised.

(2.) Rajesh Meemani, respondent-complaint had instituted three complaints against Jai Durga Commodity Trading (Pvt.) Ltd. and its two Directors B.R. Sabbarwal and Vishnulal.

(3.) In the complaint which is subject matter of S.B. Criminal Misc. Petition No. 1138 of 2012, it was stated that a cheque for an amount of Rs.9,97,174/- was issued on 20.3.2008 which on presentation had bounced for insufficiency of funds. In the complaint which is subject matter of S.B. Criminal Misc. Petition No. 1139 of 2012 it was stated that a cheque for an amount of Rs.Rs.5,18,888.00 was issued on 24.3.2008 and same had also bounced for insufficiency of funds. Similarly in the complaint which is subject matter of Criminal Misc. Petition No. 1141 of 2012, it was stated that a cheque for an amount of Rs.9,97,174/- was issued on 22.3.2008 and the same was also dishonoured for insufficiency of funds.