- (1.) THIS order will dispose of a bunch of 13 petitions bearing Criminal Misc. Nos. l9585m, 19588m, 19591m, 19594m, 19597m, 19600m, 19603m, 19606m, 19609m, 19624m, 19627m, 19630m and 19633m of 2005 involving similar questions of law and fact.
(2.) THE facts are being extracted from criminal Misc. No. l9588m of 2005.
(3.) THE prayer in the petition is for quashing of complaint No. 3 dated 2. 1. 1998 filed under Section 138 read with Sections 141 and 142 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the Act') and the summoning order dated 7. 3. 1988 (Annex-ure P2 ). The complaint was filed for dishonour of cheque No. 825461 dated 18. 10. 1997, fora sum of Rs. 8,80,500 (Annex-ure P1 ).;