S.VE.SHEKHER Vs. AL.GOPALSAMY

JUDGEMENT

(1.) The issue involved in all these criminal original petitions is common and hence, they are taken up together, heard and disposed of by this common order.

(2.) The brief facts leading to filing of these petitions are stated as hereunder :

(3.) Heard the respective learned counsel appearing for the petitioner, the learned Additional Public Prosecutor appearing for the State and the respective learned counsel appearing for the complainants in Crl.O.P.(MD) Nos.11494 and 12163 of 2018 and Crl.O.P.No.5099 of 2019. Though the complainant/second respondent in Crl.O.P.No.6211 of 2021 was served and his name printed in the cause list, he does not choose to appear either in person or through a counsel.