KAHAN CHAND GUPTA Vs. RAJ KUMAR

JUDGEMENT

(1.) THIS order will dispose of seven connected petitions Crl. M. 5557-M of 1993, 5558-M of 1993, 5559-M of 1993, 5560-M of 1993, 5561-M of 1993, 5562-M of 1993, and 5563-M of 1993. Since common questions of law and facts are raised in these petitions, they are being disposed of together.

(2.) THE petitioners, by means of these petitions, seek quashing of complaints filed by Raj Kumar respondent for offence under Section 138 of the Negotiable Instruments act (for short the Act) against the petitioners, and the summoning order passed by JMIC malerkotla.

(3.) THE facts are being drawn from Cr. M. 5557-M of 1993.