MANOJ KUMAR Vs. SULOCHANA AND ORS.

JUDGEMENT

(1.) Relief is sought under section 482 of the Cr.P.C. Relief sought is to quash annex-(a) and annex-(b).

(2.) Annex-(a) is a copy of the final report in crime no.475/2000, Chalakudy police station. Annex-(b) is a copy of a complaint alleging commission of an offence under section 138 of the N.I. Act (Negotiable Instruments Act). Annex-(a) and annex-(b) cases have been transferred to the register of long pending cases maintained in the Judicial First Class Magistrate Court, Chalakudy. The cases are numbered LPR 109/2004 and LPR 185/2003 respectively. Petitioner is the accused in both the cases.

(3.) One Ramakrishnan was the first informant in annex-(a). He was the complainant in annex-(b). He died. His heirs are respondents 1 and 2 in the Crl.M.C. They are respectively the widow and daughter of Ramakrishnan.