KARTHIKEYA V SARABHAI Vs. TVS NET TECHNOLOGIES LTD

JUDGEMENT

(1.) BY consent of both sides, the matter has been taken up for final hearing. The petitions are filed seeking a direction to call for the records in C.C. Nos. 2561, 2560 and 5268 of 2010 on the file of the learned XIII M.M, Egmore, Chennai, and IX M.M, Saidapet Chennai and quash the same.

(2.) THE petitioner is arrayed as accused number four in a criminal complaint lodged by the respondent under Section 138 read with Section 141 of the Negotiable Instruments Act (hereinafter referred to as "Act") before the Court of the learned XIII M.M., and IX M.M at Saidapet, Chennai.

(3.) THE points raised in all these petitions are same viz; whether the petitioner was in-charge and responsible to the conduct of the business of the Company and whether necessary allegations are made in the complaints to proceed against the petitioner for an alleged offence under Section 138 read with Section 141 of the Act.