H. ARIFKHAN Vs. K. RAMALAKSHMI

JUDGEMENT

(1.) All the three criminal original petitions have been filed seeking to quash the private complaint in C.C.No.960 of 2014 pending on the file of the learned Judicial Magistrate, Tambaram. Since the issues involved in all the criminal original petitions are one and the same, all the Criminal Original Petitions are heard together and disposed of by means of this Common Order.

(2.) Totally there are five accused in this case and the petitioners herein are arrayed as A1, A2 and A5, for the alleged offences punishable under Ss. 419, 420, 466 and 468 of IPC.

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