P. MAHALIGAM Vs. INSPECTOR OF POLIE

JUDGEMENT

(1.) The criminal original petitions have been filed by the petitioner proving to call for the entire records and quash the proceedings against him in CC Nos. 77, 101, 66, 99, 98, 72, 84, 78, 71, 79, 100 and 67 of 2010 on the file of the learned Judicial Magistrate No. II Trichy.

(2.) The petitioner herein in all these petitions is one and the same. He is one of the accused in 12 cases filed against him.

(3.) It appears that against the first accused, who was the Manager of the Employees Cooperatives Society, Regional Engineering College, Trichy, 32 cases are filed.