Y N RAMACHANDRA RAO Vs. CCI LTD

JUDGEMENT

(1.) THE legality and correctness of three orders dated 8.1.2010 passed respectively in PCR Nos.1, 2 and 3 of 2010 by the learned Chief Judicial Magistrate (Sr. Dn.), Udupi (hereinafter referred to as "CJM" for short) against the petitioner Nos. 1 and 2 herein referring the respective complaints to the PSI. Manipal PS under Section 156(3) of Cr.PC for investigation is challenged in these petitions under Section 482 of Cr.PC. Though the complainants in the said three cases are different, the accused are the same. Further, the offences alleged in the respective complaints against the revision petitioners-accused are also same. THE nature of three impugned orders passed by the learned CJM is same. THErefore, these three criminal petitions are disposed of by this' common Order.

(2.) THOUGH these criminal petitions are listed for admission, having regard to short question of law involved therein and the facts and circumstances of the case, they are taken for final disposal and the arguments of Sri S. G. Bhagawan, the learned counsel for the petitioners-accused and Sri S. Mahesh, the learned counsel for the 1st respondent-complainant and Sri Vijaykumar Majage, the learned High Court Government Pleader representing the 2nd respondent-State are heard. Perused all the three impugned orders, the averments in the respective complaints in the said cases and other material placed on record by the petitioners-accused.

(3.) REFERRING to the above impugned order and placing strong reliance on the decisions reported in: