S SIVARAMAN Vs. STATE

JUDGEMENT

(1.) This case was taken up through video conferencing.

(2.) This criminal original petition has been preferred seeking a direction to the Judicial Magistrate Court No.IV, Salem, to frame a single charge for the commission of offences under Sections 409, 468 and 471 IPC in C.C.No.34 of 2009 by clubbing 22 cases viz., C.C.Nos.34 to 55 of 2009 pending trial on the file of the said Court.

(3.) On a complaint lodged by the Branch Manager, State Bank of India, Attayampatti Branch, the police registered a case in Crime No.68 of 2005 on 01.08.2005 for the offences under Sections 468, 471 and 477-A IPC against Sivaraman, the petitioner herein, and after completing the investigation, filed 22 final reports viz., C.C.Nos.34 to 55 of 2009 before the Judicial Magistrate Court No.IV, Salem, for the offences under Sections 409, 467 and 471 IPC.