RAJESH MEENA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Rajesh Meena-petitioner has brought these four petitions under Section 482 Cr.P.C for quashing of criminal complaint(s) no. NACT 5698- 2017 dated 13.11.2017, NACT 5703-2017 dated 13.11.2017, NACT 5172 of 2017 dated nil and NACT 5173 of 2017, all titled as "Narender Singh Vs. M/S Gallium Industries Ltd. and another" under Sections 138 , 141 and 142 Negotiable Instruments Act, 1881 (for short ' NI Act ') (Annexure P-1), respectively as well as the respective summoning order(s), (Annexure P-2) passed by Judicial Magistrate First Class, Faridabad.

(2.) Since all the complaints pertain to different cheques issued by the accused in favour of the complainant and the grounds raised for quashing of the complaints and summoning orders are common, therefore, these petitions are being decided by this common judgment.

(3.) The details of the cheques involved in these petitions are as under:-