- (1.) By this common order CRM-M-10584 to 10587of 2013 and CRM-M-31052 to 31054 of 2013 are being disposed of as similar questions have been raised in all these petitions.
(2.) The petitioners have invoked the inherent jurisdiction of this Court under Section 482 Cr.P.C., seeking to quash the criminal complaints for offence under Section 138 of Negotiable Instruments Act (for short 'the Act') pending before Judicial Magistrate, Chandigarh and the summoning orders passed therein.
(3.) CRM-M-10584 of 2013 and CRM-M-10585 of 2013 pertain to the cheques dated 01.08.2012 for amounts of Rs. 1.8 crore and Rs. 1.5 crore, respectively. CRM-M-10586 and CRM-M-10587 of 2013 are for the cheques amounting to Rs. 1.2 crore and Rs. 1.5 crore both dated 01.07.2012; in CRM-M-31052, CRM-M-31053 of 2013 and CRM-M- 31054 of 2013, the cheque amounts are Rs. 75 lacs each, dated 01.04.2013, 01.03.2013 and 01.02.2013 respectively, all drawn on ICICI Bank Secunderabad Branch. In first four petitions the cheques were presented at HDFC Bank Ltd. Chandigarh on 18.09.2012, for being credited in Account No. 000030340035195 of respondent-complainant maintained in HDFC Bank Ltd. Kasturba Gandhi Mark, New Delhi which were dishonoured vide memos dated 19.09.2012 with the remarks "Account Frozen - Transaction Not Allowed". In the later three petitions the cheques were presented on 09.04.2013 and dishonored on 10.04.2013, with similar remarks.;