SHANKAR Vs. R VISWANATHAN

JUDGEMENT

(1.) These Criminal Petitions are preferred by the petitioners under Section 482 Cr.P.C. praying to quash the proceedings in C.C.No. 365 of 1987 on the file of the Special Court for Economic Offences, Bangalore.

(2.) The petitioners in Criminal Petition No. 916 of 1988 are Accused Nos. 1 and 2 in C.C.No. 365 of 1987 and petitioner in Criminal Petition No. 917 of 1988 is Accused No. 3 in that case. Since both these petitions are filed by the petitioners who are accused in the same C.C. number and against the same order of issuing process by the learned Presiding Officer of the Special Court for Economic Offences, Bangalore, I have heard these petitions together and I am passing a common order in these cases.

(3.) I have heard the learned Counsel for the petitioners and the learned Counsel for the respondent fully in these petitions and also persued the records of the case.