KANWALJIT SINGH AHLUWALIA,J. - (1.) By this common order, as prayed by the learned counsel for the parties, four petitions between the same parties, bearing Nos. SBCRLMP No. 3386, 3383, 3384 and 3385 of 2018 shall be decided together.
(2.) Briefly stated, Arvind Singh had issued cheques in favour of respondent complainant. The said cheques on presentation had bounced, resultantly after issuing statutory notice, the respondent/complainant Dinesh Chand Gupta filed two separate complaints in respect of cheques, which have bounced.
(3.) So far present four petitions are concerned, they are in respect of Criminal Case No. 169A/2017 and Criminal Case No. 170A/2017. Both the criminal cases are titled as Dinesh Chand Gupta v. Arvind Singh . In both the above criminal cases, the complainant alongwith complaint filed affidavit alongwith documents. The trial court after taking cognizance in the complaint, took affidavit filed by the complainant on record as evidence of the complainant being examination-in-chief. However, due to inadvertence on the part of the court, documents could not be assigned exhibits. The trial court in the similar two impugned orders both dated 20.2.2018 passed separately in Criminal Case Nos. 169A/2017 and 170A/2017 respectively observed as under:- ...[VERNACULAR TEXT OMITTED]...;