Madhumati Mitra, J. - (1.) Petitioner M. Annadurai Manickam has filed this application under Section 482 of the Code of Criminal Procedure for quashing of the proceeding being complaint case no.C-472 of 2017 under Section 138 of the Negotiable Instruments Act pending in the 5th Court of Learned Judicial Magistrate, Alipore, South 24-Parganas.
(2.) The present petitioner has also filed applications being CRR No.3487 of 2018 and CRR No.3488 of 2018 for quashing the complaint case no.C-64/2017 and complaint case No.C.473 of 2017 respectively pending before the Learned Judicial Magistrate, 5th Court, Alipore, South 24 Parganas. Petitioner and the opposite party in all the above mentioned three cases are same and the facts as well as points for consideration in all the three case are same. Three complaint cases under Section 138 of the Negotiable Instrument Act have been filed by the opposite party/complainant for dishonour of seven cheques issued by the present petitioner. Learned Advocates appearing for the parties have submitted that three applications under Section 482 of the Code of Criminal Procedure to quash the proceedings of those three complaint cases have been filed on identical grounds. Contentions of the Learned Advocates for the parties to the above referred three cases are same and as such with the consent of Learned Advocates for the parties all the three cases have been taken up together for disposal.
(3.) The brief facts involved in the cases under reference may be narrated as under:-;