RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Neeraj Sharma, learned counsel appearing on behalf of the petitioner and Mr. D.K. Karmakar, learned counsel appearing for the opposite party no. 2.
(2.) Since common question of facts and laws are involved in all these applications the same are being disposed of by this common order. Cr.M.P. No. 2366 of 2015
(3.) In this application, the petitioner has prayed for quashing of the entire criminal proceedings in connection with C/1 Case No. 2028 of 2015 including the order dated 15.09.2015 passed by the learned Judicial Magistrate, 1st Class, Jamshedpur whereby and where under cognizance has been taken for the offence punishable under section 138 of the Negotiable Instruments Act. Cr.M.P. No. 772 of 2016;