JUDGEMENT
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(1.)All these applications are filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) for quashing and setting aside the complaints
being Criminal Case Nos.2615 of 2016, 2621 of 2016,
2614 of 2016, 2611 of 2016, 2613 of 2016, 2622 of 2016 and 2618 of 2016 respectively filed under the provisions
of the Negotiable Instruments Act (' NI Act ' for short).
(2.)As the common question of facts and law are involved in all these applications, at the request of
learned advocates for the parties, they are heard together
and disposed of by this common oral judgment.
(3.)Rule returnable forthwith. Learned APP Mr.Joshi waives service of notice of rule for respondent
no.1-state and learned advocate Mr.Vimal Purohit waives
service of notice of rule for respondent no.2.
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