REGENT COMPUTRONICS PVT. LTD.

Ratiram Yadav Appellant

V/S

GOPAL SHARMA Respondents

Referred Judgements :-

SRIPATI SINGH VERSUS THE STATE OF JHARKHAND AND ANR. [REFERRED TO]
ANIL KUMAR SAWHNEY VS. GULSHAN RAI [REFERRED TO]
A V MURTHY VS. B S NAGABASAVANNA [REFERRED TO]
GOA PLAST PRIVATE LIMITED VS. CHICO URSULA DSOUZA [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
SASSERIYIL JOSEPH VS. DEVASSIA [REFERRED TO]
INDUS AIRWAYS PVT. LTD. VS. MAGNUM AVIATION PVT. LTD [REFERRED TO]
S. NATARAJAN VS. SAMA DHARMAN [REFERRED TO]
SAMPELLY SATYANARAYANA RAO VS. INDIAN RENEWABLE ENERGY DEVELOPMENT AGENCY LIMITED [REFERRED TO]
BIR SINGH VS. MUKESH KUMAR [REFERRED TO]

JUDGEMENT

(1.) These revision petitions arise from the following:

(2.) Since all the revisions are between the same parties and pertain to transaction of same nature containing common question of law, hence all are being disposed of by this common judgment.

(3.) The complainant -petitioner Ratiram Yadav filed four distinct complaints under Sec. 138 of the "N.I. Act" regarding cheque Nos. 132424, 132425, 132426 and 132427 drawn on State Bank of Bikaner and Jaipur, Murlipura Branch, Jaipur, bearing date of year 2013 and issued by accused Gopal Sharma for Rs.1,25,000.00 each. All the cheques were dishonoured on presentation for the reason "insufficient funds". Despite service of legal notice, the accused failed to make payment, compelling the complainant to file the above complaints.

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RATIRAM YADAV Vs. GOPAL SHARMA

Referred Judgements :-

JUDGEMENT

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