- (1.) The matters being CRR Nos. 1245/99, 1246/99 and 1247/99 relate to revisional applications having been filed before this Court under Section 482 of the Code of Criminal Procedure for quashing the Complaint Case filed by the opposite party, M/s Hindusthan Development Corporation Limited under Section 138 read with Section 141 of the Negotiable Instruments Act, 1881 pending before the learned Metropolitan Magistrates, 15th and 16th Court, Calcutta.
(2.) CRR No. 1245/99 relates to Case No. 1300/97 under Section 138 read with Section 141 of the N.I. Act, 1881 and in this case the impugned proceeding being case No. C/1300/97 before the learned Metropolitan Magistrate, 16th Court, Calcutta, and the impugned order dt. 18.6.97 passed by the learned Magistrate whereby the learned Magistrate issued warrant of arrest against Accused No. 3 (petitioner No. 3) and Accused No. 6 and summons against the rest of the accuseds have been sought to be quashed.
(3.) CRR No. 1246/99 relates to Case No. C/1303/97 under Section 138/141 of N.I. Act before the learned Metropolitan Magistrate, 15th Court, Calcutta, and here the impugned orders dt. 17.6.97 and 24.3.99 in respect of issuance of warrant of arrest against the petitioner and the proceeding in that Case No. C/1303/97 have been sought to be quashed.;