L. RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These petitions arise out of multiple proceedings pending before the learned X Judicial Magistrate of First Class, Hyderabad, in complaints filed under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'the N.I. Act') for prosecuting the petitioners in relation to the dishonour of cheques issued by various companies belonging to the same group.

(2.) Since the issues raised in these criminal petitions are intertwined, involving the same parties and analogous questions of law, the petitions have been heard together and are being disposed of by this common order.

(3.) These petitions are filed seeking quashment of the proceedings dtd. 24/9/2024 in M.P. No.3705 of 2023 in STC NI No.311 of 2021 in Crl.P. No.15836 of 2024, M.P. No.3718 of 2023 in STC NI No.346 of 2021 and M.P. No.3715 of 2023 in STC NI No.345 of 2021 on the file of X Judicial Magistrate of First Class, Manoranjan Complex, Nampally, Hyderabad.