LAKSHITA MARKETING Vs. STATE

JUDGEMENT

(1.) These three revision petitions have been filed on behalf of the petitioner, M/s Lakshmi Marketing and M/s H. Gangara, Singhi assailing the common judgment dtd. 30/6/2014 passed in Criminal Revision Nos.290/2013, 291/20213 and 09/2014 by the learned Sessions Judge, Bikaner, in the exercise of revisional jurisdiction, whereby the order taking cognizance dtd. 22/3/2013 passed by the learned Special Judicial Magistrate (NI Act) No.1, Bikaner in three separate complaint Nos.260/2013, 261/2013 and 262/2013 were quashed and set aside.

(2.) With the consent of learned counsel for both parties, all three matters-being factually and legally similar-were heard together and are being disposed of by this common order.

(3.) Briefly stated, the facts relevant for the adjudication of these petitions are as follows: