BHASKAR INDUSTRIES LTD Vs. AJIT SINGH

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) THIS order shall dispose of the following cases also :- (1) M. G. C. No. 4158/2000 (R. T. No. 256/99) (2) M. Cr. C No. 4159/2000 (R. T. No. 553/99) (3) M. Cr. C. No. 4160/2000 (R. T. No. 254/99) (4) M. Cr. C. No. 4161/2000 (R. T. No. 552/99) (5) M. Cr. C. No. 4162/2000 (R. T. No. 1034/98) (6) M. Cr. C. No. 4163/2000 (R. T. No. 551/99) (7) M. Cr. C. No. 4164/2000 (R. T. No. 255/99) (8) M. Cr. C. No. 4165/2000 (R. T. No. 258/99) (9) M. Cr. C No. 4166/2000 (R. T. No. 1550/98 ).

(3.) IN criminal complaint filed by this petitioner (in M. Cr. C. No. 4147/2000) against the respondents, which is registered as R. T. No. 555/99 in the Court of JMFC, Bhopal, for offence punishable under Section 138 of the Negotiable Instrument Act, the learned Magistrate rejected this prayer of these petitioners on 16-10-1999 that they are not required to execute personal bond, so also the surety bonds, as the case is that of summons nature. The petitioners challenged the aforesaid order in Criminal Revision No. 427/99 which stood disposed of in their favour on 8-2-2000 by VIIIth AST, Bhopal. Now the petitioner/complainant has come to this Court seeking relief of setting aside the order dated 8-2-2000 passed by VIIIth AST, Bhopal in Criminal Revision No. 427/99.