M S AHAMED MOHIDEEN Vs. SALSON

JUDGEMENT

(1.) THE above Criminal Original Petitions have been filed to call for the records relating to C. C. Nos. 6609 to 6612 of 2003 on the file of the VIII Metropolitan Magistrate Court, George Town at Chennai-1.

(2.) THE case of the petitioners is that the petitioners are accused No. 1 and 3 in the above cases and it is the second accused who issued the cheques in favour of the respondent on behalf of the firm in which admittedly, the petitioners are partners.

(3.) THE petitioners' contention is that they were not assigned with such responsibilities to decide regarding the issuance of the cheques and therefore, kept away from such assignments and hence, according to law, they cannot be prosecuted.