R RAJAGOPALA THONDAIMAN AND ORS , KARTHIK V R THONDAIMAN, V R THIRUMALAI DORAIRAJA, V R RAMACHANDRA DORAIRAJA AND S THANUSKODI Vs. A ASHOK, STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Petitioners in Crl.O.P. No. 4385 of 2002 have approached this Court with a prayer to call for the records in C.C. No. 265 of 2001 on the file of the Judicial Magistrate No. II, Trichy and to quash the proceedings.

(2.) The Petitioners in Crl.O.P. No. 23963 of 2003 have approached this Court with a prayer to direct the learned Judicial Magistrate No. II, Trichy, to try C.C. No. 640 of 2000 and C.C. No. 265 of 2001, pending on his file, in quick succession and render judgment on the same day.

(3.) Since the dispute involved in both the Crl.O.Ps., are inter-connected, they are decided together and disposed of by this common order.