Pradip Kumar Biswas, J. - (1.) Since in these two matters, common question of law and facts are involved, those are being disposed of analogously by this single order.
(2.) In C.R.R No. 156 of 2003 petitioner M/s. Jenson & Nicholson (India) Ltd. and two others came up before this Court with an application under section 482 of the Code of Criminal Procedure seeking for quashing of the proceeding in connection with Case No.C-3894/02(T.R. No.1838/02) now pending before the Learned Judicial Magistrate, 2nd Court, Alipore, South 24-Parganas under section 138 of the Negotiable Instruments Act, 1881 and all orders passed therein including orders dated 12.8.03 and 19.9.02.
(3.) Similarly, in C.R.R. No. 157 of 2003, M/s. Jenson & Nicholson (India) Ltd., and two others have also come up before this Court with an application under section 482 of the Code of Criminal Procedure seeking for quashing of proceeding in connection with Case No. C-3898/02 (T.R. No. 1837/02) now pending before the learned Judicial Magistrate, 2nd Court, Alipore, South 24-Parganas under section 138 of the N. I, Act, 1881 and all orders passed therein including orders dated 12.08.02 and 7.10.02.;