SAVITHRI Vs. STATE

JUDGEMENT

(1.) Since both the Criminal Original Petitions emanate from the same F.I.R., they are considered and decided by this common order.

(2.) For the sake of convenience, the parties will be referred to by their names.

(3.) On a complaint lodged by Consolidated Premium Retailer (I Planet)/de facto complainant (for brevity "Consolidated"), the police registered a case in Crime No.697 of 2016 on 24.10.2016 for the offences under Sections 120-B, 406 and 420 IPC against 1.Ramlakshmanan (A1), 2.Rajesh (A2), 3.Savithri (A3), 4.Anandha Kumar (A4) and 5.Ummer Sherif (A5), for quashing which, Savithri (A1) has filed CRL.O.P.No.25489 of 2016 and Anandha Kumar (A4) has filed CRL.O.P.No.27467 of 2016.