- (1.) In all these special leave petitions common question of law and facts arise and, therefore, they have been heard together and are being disposed of by this common judgment.
(2.) Leave granted.
(3.) In all these cases we are concerned with accused A.K. Singhania and Vikram Prakash. Several complaints were filed by Gujarat State Fertilizer Company against Esslon Synthetics Ltd., its Chairman, Managing Director and other Directors including aforesaid A.K. Singhania and Vikram Prakash alleging commission of an offence under Section 138 of the Negotiable Instruments Act, hereinafter referred to as 'the Act'.;