- (1.) This Order shall dispose of all the three above mentioned petitions as the petitioner, as well as, the issue involved in all these petitions is same.
(2.) The prayer in Crl. Misc. No.M-10685 of 2011 is for quashing of complaint No.757 dated 05.12.2007, as well as, the summoning Order dated 07.07.2008, in Crl. Misc. No.M-15342 of 2011, the prayer is for quashing of complaint No.761 dated 05.12.2007, as well as, the summoning Order dated 31.01.2008 and in Crl. Misc. No.M-16136 of 2011, the prayer is for quashing of complaint No.761 dated 07.12.2007, as well as, the summoning Order dated 09.06.2008 under Section 138 of the Negotiable Instruments Act, 1881 passed by Chief Judicial Magistrate, Bathinda.
(3.) However, for the sake of convenience, the facts are being taken from Crl. Misc. No.M-10685 of 2011.;