ABRAHAM MEMORAIL EDUCATION TRUST Vs. JOHN WALTER MARIS

JUDGEMENT

(1.) The petitioners have invoked the inherent jurisdiction of this Court under Sec. 482 of Crimial P.C. to quash the orders dated 22/01/2016 passed by the V Additional Small Causes Judge & 24th Additional Chief Metropolitan Magistrate, Court of Small Causes, Mayo Hall Unit, Bangalore (Annexure A) in C.C.No.26744/2012 and C.C.No.26748/2012.

(2.) By the impugned order dated 07/10/2016, the learned Sessions Judge has rejected the Revision Petitions filed by the petitioners herein in Crl.R.P.No.25023/2016 and Crl.R.P.No.25022/2016, thereby confirming the order passed by the V Additional Small Causes Judge and 24th Additional Chief Metropolitan Magistrate, Mayo Hall Unit, Bangalore, in C.C.No.26744/2012 and C.C.No.26748/2012 (Annexure B). Both these orders are challenged in these petitions filed under Sec. 482 of Cr.P.C.

(3.) The basic facts necessary for deciding the controversy between the parties are that the Respondent herein initiated action against the petitioners for dishonor of ten cheques issued by the petitioners in discharge of various amounts due to the Respondent. The details of the cheques and the amounts claimed by the Respondent in respective complaints are detailed in Table I: <FRM>JUDGEMENT_196_LAWS(KAR)1_2019_1.html</FRM>