SHARMILA MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Md. Asghar, the learned counsel appearing on behalf of the petitioners, Mrs. Ruby Pandey, the learned counsel for the respondent State and Mr. Rajendra Krishna, the learned counsel appearing on behalf of the O.P.No.2.

(2.) Both the cases are arising out of common question of facts and law and the complaint cases have been filed under Sec. 138 of Negotiable Instruments Act and in view of that these petitions have been heard together with consent of the parties.

(3.) In Cr.M.P. No.2366 of 2013, the prayer is made for quashing of the entire criminal proceeding in Complaint Case No.C/1-3250/2010 so far it relates to the petitioners including the order taking cognizance dtd. 21/12/2010 whereby the learned court has been pleased to take cognizance under Sec. 138 of the Negotiable Instruments Act, pending in the court of learned Judicial Magistrate, First Class, Jamshedpur.