R.MEHARAJ Vs. M/S.SELVAKUMAR SPINNERS

JUDGEMENT

(1.) The petitioners, who are arrayed as A1 to A3, have filed the above criminal original petitions seeking to quash the proceedings in S.T.C.No.2 of 2022, on the file of the learned Judicial Magistrate, FTC-II, Erode, for the offence punishable under Ss. 138, 141 and 142 of the Negotiable Instruments Act, 1881 (hereinafter referred to as "the N.I. Act").

(2.) Since the issues involved in both the criminal original petitions are one and the same and between the same parties, both the Criminal Original Petitions are heard together and disposed of by means of this Common Order.

(3.) The brief facts leading to the filing of these quash petitions, are as follows: