SRI M.R. SAMPANGIRAMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The parties to these petitions except in Criminal Petition No.97/2013 being common and since common questions of fact and law arises for consideration, they were heard together and are being disposed of by this common order.

(2.) Criminal Petition Nos. 91/2013 to 97/2013 are filed under Sec. 407(1) of Crimial P.C. seeking transfer of C.C. Nos. 22698/2011, 7713/2012, 30941/2011, 7715/2012 , 7716/2012 , 7717/2012 and 26739/2011, which are pending before different courts, to the court of IV Additional Chief Metropolitan Magistrate, Bangalore where in C.C.No.5577/2012 is pending, while Criminal 6 Petition No.4605/2012 is filed seeking to quash the prosecution launched against the petitioner therein, in C.C. 5577/2012 on the file of the 1V-ACMM, Bangalore, for the offences punishable under Sections 406, 420, 471 & 506 of IPC.

(3.) The prosecutions launched by the Respondent- Complainant in Criminal Petition Nos. 91/2013 to 97/2013 are for the offence punishable under Sec. 138 of the Negotiable Instruments Act (for short, 'N.I. Act' ). The common petitioner-accused in Criminal Petition Nos. 91/2013 to 97/2013 is one M.R.Sampangiramaiah. He is the De facto complainant in the prosecution launched in C.C. No.5577/2012 against one K.V. Krishnamurthy.