R KRISHNAMURTHY Vs. STATE

JUDGEMENT

(1.) Among the above three criminal original petitions, the first one in Criminal Original Petition No.5324 of 2003 has been filed by the driver of the vehicle, the second one in Criminal Original Petition No.5410 of 2003 has been filed by the financier viz. Cholamandalam Investment and Finance Company Limited and the third one in Criminal Original Petition No.6305 of 2003 has been filed by the owner of the vehicle and the cine equipments viz. Anand Cine Service and since all the above three criminal original petitions are interconnected and interrelated to each other, they have all been heard together and this common order is passed.

(2.) For easy reference and for the sake of convenience, the above criminal original petitions in the given order will hereinafter be referred to as the first, second and third criminal original petitions.

(3.) The first and third criminal original petitions would go along with each other, since being by the driver of the vehicle and the owner of the vehicle and the cine equipments contained therein and the second criminal original petition has been filed by the opposite party Cholamandalam Investment and Finance Company Limited alleged to be the financier for the purchase of the vehicle by the third petitioner who is alleged to have taken away the vehicle along with the cine equipments kept inside worth Rs.1,18,00,000/= (Rupees One Crore and Eighteen Lakhs Only).