KANNUKINIYAL Vs. SANTHOSIMATHA FINANCE

JUDGEMENT

(1.) Crl. O.P. (MD) No. 9815 of 2010 has been filed by the Petitioner, who is ranked as second accused in the complaint in C.C. No. 228 of 2010 on the file of the learned Judicial Magistrate No. I, Trichy under Section 138 of the Negotiable Instruments Act, 1881, to quash the said complaint proceedings against her.

(2.) Crl. O.P. (MD) No. 9816 of 2010 has been filed by the Petitioner, who is ranked as second accused in the complaint in C.C. No. 229 of 2010 on the file of the learned Judicial Magistrate No. I, Trichy under Section 138 of the Negotiable Instruments Act, 1881, to quash the said complaint proceedings against her.

(3.) The Petitioner in both the petitions is ranked as second accused in the proceedings pending before the learned Judicial Magistrate No. I, Trichy in C.C. Nos. 228 and 229 of 2010 and the first accused in both the cases is her husband and the complainant in both the cases is one and the same person.