A.C. CHUMMAR. Vs. T.P. VISWANATHA IYYER

JUDGEMENT

(1.) THESE petitions are filed for quashing the proceedings of the Judicial First Class Magistrate Court, Thrissur in C.C.Nos.523 of 2002,846 of 2001,266 of 2002, 1173 of 2001 and 426 of 2002 under section 130 of the Negotiable Instruments Act.Learned counsel for the first respondent(complainant before the Magistrate Court)submitted that the entire amount covered by the cheques were received by the party and they have no subsistence grievance against the petitioner/accused.In the above circumstances,I quash the charges leveled against the petitioner. All the Crl.M.Cs.are allowed.