A.P. CONSTRUCTIONS Vs. NIRMALA KUMARI

JUDGEMENT

(1.) - Both the Criminal Revision Case as well as the Criminal Original Petition are posted under the caption 'Specially Ordered cases" pursuant to the order passed by the Honourable The Chief Justice.

(2.) The issue involved for adjudication in both the Criminal Revision Case as well as the Criminal Original Petition are inter-connected and identical and therefore, by consent of counsel for both sides, they are disposed of by this Common Order.

(3.) Criminal Revision Case is filed by the petitioners, who are arrayed as accused 1 and 2 in C.C. No. 4395 of 2002 on the file of the learned VIII Metropolitan Magistrate, George Town, Chennai. The above said C.C. No. 4395 of 2002 was filed by the respondent Nirmala Kumari under Sec. 138 of the Negotiable Instruments Act. Brief facts which led to the institution of C.C. No. 4395 of 2002 is stated hereunder:-