NIRMAL AHLUVALIA Vs. O MEENAKSHI

JUDGEMENT

(1.) The petitions are filed seeking a direction to call for the records in CC Nos. 2358, 2357 and 2356 of 2010 on the file of the learned XIII Metropolitan Magistrate, Egmore, Chennai.

(2.) The common point that arises in all the above criminal original petitions is whether the Petitioner, who has been arrayed as A.3 in a private complaint given under Section 138 r/w 141 of Negotiable Instruments Act, was in charge of and was responsible for the conduct of the business of the Company.

(3.) The brief facts of the case is as follows: