SHESHADRI M. Vs. R.KARTHIK

JUDGEMENT

(1.) These petitions arise out of the very same proceedings in C.C.No.1286/2021, one calling in question the order dtd. 5/1/2022, passed by the XII Additional Chief Metropolitan Magistrate and Small Causes Judge, Bengaluru, under Sec. 138 of Negotiable Instruments Act, 1881 (for short 'the Act') and the other calling in question the entire proceedings, pending on the file of the XII Additional Chief Metropolitan Magistrate and Small Causes Judge, Bengaluru.

(2.) Heard Smt. Vinutha P. Kale, learned counsel for the petitioners, Smt. Anindita Chakraborthy, learned counsel for the respondent and perused the material on record.

(3.) Both are taken up together and considered by this common order.