S. MADAN CHANDER Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) As the questions for consideration arise out of one and the same transaction, all the petitions can be disposed of by a common order.

(2.) Petitioners in Crl.O.P.Nos.715 and 716 of 2014 seek a direction to the respondent police to register cases on the basis of their complaints dated 26.09.2013 for offences under sections 120-B r/w 409, 464, 467, 471, 474, 477-A and 420 IPC against named accused persons and to investigate the same. Petitioner in Crl.O.P.No.454 of 2014 seeks quash of proceedings in Crime No.499 of 2011 on the file of Central Crime Branch, Bank Fraud Wing, Team XII, Chennai, insofar as he is concerned. Petitioner in Crl.O.P.No.7793 of 2014 seeks a direction to the respondent to register a case on the basis of his complaint dated 27.02.2014 against named accused persons and to investigate the same. Petitioners in Crl.O.P.No.1811 of 2014 seek quash of proceedings in Crime No.499 of 2011 on the file of Central Crime Branch, Bank Fraud Wing, Team XII, Chennai. The case in Crime No.499 of 2011 for offences under sections 406, 419, 420, 465, 468, 471 r/w 468 and 120-B IPC on the file of Central Crime Branch, Bank Fraud Wing, Team XII, Chennai, was registered at the instance of the Tamil Nadu Mercantile Bank.

(3.) The facts as put forth by petitioners in Crl.O.P.Nos.715 and 716 of 2014 and Crl.O.P.No.1811 of 2014 are as follows: