AZIZABI Vs. MOTHER OIL MILLS CHANNAMANGALAM KERALA

JUDGEMENT

(1.) the question raised in these two petitions are similar. Hence, these two petitions are disposed of by this common-order.

(2.) the petitioners have in these petitions prayed for quashing of the complaints filed by the first-respondent under Section 138 of the Negotiable Instruments Act on the file of the judicial i-class magistrate court-ii, kochi in c.c. No. 826 of 1995 and 827 of 1995 and all further proceedings pursuant to the said complaints insofar as they relate to the petitioners who are accused 3 and 4 respectively in the said cases.

(3.) the office has raised an objection as to how these criminal petitions under Section 482, Cr.P.C., are maintainable, seeking relief of quashing of the complaints and further proceedings in the aforementioned cases on the file of the judicial-magistrate court-ii, kochi, which is situate in Kerala state and does not come within the jurisdiction of this Hon'ble court. These two petitions are posted for orders on the office objection.