RAJU VAYALAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since both the Cr. Misc. Petitions, arise out of same fact situation for which, as per the complainant, different cheques were issued and the complainant filed different cases for their dishonour, therefore, they have been heard together and will be disposed by common order.

(2.) Cr. M. P. No. 2850 of 2022 has been filed for quashing the order of issuance of process dtd. 17/3/2020 passed in Complaint Case no. 1051 of 2019 whereby and whereunder, the learned court below found prima facie case to be made out under Sec. 138 of the Negotiable Instrument Act and Sec. 420 of IPC.

(3.) Cr. M. P. No. 2862 of 2022 has been filed for quashing the order dtd. 17/3/2020 arising out of Complaint Case no. 1052 of 2019 whereby and whereunder, the learned court below found prima facie case to be made out under Sec. 138 of the Negotiable Instrument Act and Sec. 420 of IPC.