MAULIK KOTAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard submissions at the Bar. The petitioners in all these petitions pray for quashing and setting aside the orders passed by the learned Chief Judicial Magistrate, J.M.F.C courts at Nanded, Newasa, Sangamner , Kopargaon as also Chalisgaon thereby issuing process in respective Summary Criminal Cases and also pray for setting aside the complaints filed by respondents-complainants. (mentioned details of number of cases and the details as to the courts and orders impugned ) <p><table class = tablestyle width="85%" border="1" align="center" cellpadding="1" cellspacing="1" style="font-family:Verdana"> <tr> <td width="19%"><p><strong>Criminal</strong>

(2.) The brief facts stated in respect of in Criminal Writ Petition No.64 of 2003, Criminal Writ Petition No.65 of 2003, Criminal Writ Petition No.108 of 2003, Criminal Writ Petition No. 109 of 2003 are summarized thus:

(3.) In Criminal Writ Petition No.557 of 2003 and Criminal Writ Petition No.558 of 2003 the facts in brief are thus :