JASGURPREET SINGH PURI,J. - (1.) This judgment shall dispose of a bunch of above noted six petitions in which the dispute is inter se between the petitioner M/s Ajju C.S. who is proprietor of a firm namely M/s Ajju Mines and Minerals Victor Palace, Mezzanine Floor Opposite Ambedkar Park, Patto, Panaji, Goa and M/s JSC Ispat Private Limited (formerly known as Jawala Steel Corporation).
(2.) Three petitions i.e. CRM-M-3833-2021, CRM-M-4733-2021 and CRM-M-4777-2021, are the petitions seeking anticipatory bail by the petitioner and these three cases of anticipatory bail are corresponding to the subject matter of other three quashing petitions i.e. CRM-M-41226-2019, CRM-M-41261-2019, and CRM-M-41847-2019, filed seeking quashing of order dated 23.5.2019 passed by the learned Additional Sessions Judge, Faridabad, whereby a condition was imposed to deposit 20% of the compensation amount under Section 148 of the Negotiable Instruments Act, 1881 (for short hereinafter referred to as 'the Act'). The total compensation amount in all these three similar cases comes to Rs. 1,05,00,000/- approximately and all the three orders have been passed on 23.5.2019.
(3.) For the sake of convenience, the anticipatory bail petition i.e. CRM-M-3833-2021 and quashing petition i.e. CRM-M-41487-2019, are taken up for describing the facts of the case.;