KUNHAMBU NAIR Vs. B T DINESH

JUDGEMENT

(1.) COMMON arguments have been advanced by the learned Counsel for petitioner. Common question of law is involved in both the cases. Hence, common order

(2.) BOTH the petitions by the accused filed under Section 482 Cr. P. C. praying the Court to set aside the orders dated 8. 9. 2003 passed in C. C. Nos. 3514/1998 and 3513/1998 respectively, on the file of the Civil Judge (Jr. Dn.) and J. M. F. C. , Madikeri, wherein the learned Magistrate had ordered for issue of fine levy warrant against the accused under Sections 418 and 421 Cr. P. C. , challenging the legality and propriety of the orders impugned.

(3.) THE Court has heard the arguments of Sri P. K. Ponnappa, learned Counsel on behalf of the petitioner, and has also carefully perused the material on record and has given its anxious thoughts over the rival contentions raised.