ABDUR RAHMAN Vs. ADAM MOHOMED SAIT

JUDGEMENT

(1.) The present criminal original petitions have been filed to call for the records in C.C.Nos.1741, 1742, 1744, 1743, 1745 and 1746 of 2012 respectively on the file of Fast Track Court No.II, Egmore, Chennai, and quash the same in so far as the petitioner is concerned. Petitioner is one and the same in all the petitions.

(2.) Since the issue involved in all the original petitions is interlinked with each other, all these petitions are disposed of by way of common order.

(3.) All the original petitions have been filed by one Abdur Rahman, Proprietor of 'Real Foundation', who has been arrayed as accused in the complaints filed by the respondent in these petitions for an offence punishable under section 138 of Negotiable Instruments Act. Respondent in Crl.O.P.Nos.15567 and 15568 of 2013 is one Adam Moomed Sait and the respondents in Crl.O.P.Nos.15569 to 15572 of 2013 are his two sons, daughter and wife respectively. Respondents are the respective complainant in C.C.Nos.1741, 1742, 1744, 1743, 1745 and 1746 of 2012 on the file of Fast Track Court II, Egmore, Chennai.