HIROO HOTCHAND ADVANI Vs. INTEGRATED FINANCE CO. LTD

JUDGEMENT

(1.) These Petitions have been filed to quash the proceedings pending in C.C. Nos.1231, 1233 of 2016 & 1234 on the file of the learned Metropolitan Magistrate Fast Track Court-IV Magistrate, and learned Metropolitan Magistrate VII, George Town, Chennai.

(2.) The Respondent has filed three Private Complaints against the Partnership Firm and its Partners for offence under Sec. 138 of the Negotiable Instruments Act (in short 'NI Act'). The Petitioner has been arrayed as A3 in the present case.

(3.) Heard Mr. S.R. Raghunathan, learned Counsel for Mr. B. Arvind Srevatsa, learned Counsel appearing for the Petitioner and Mr. K.P. Ananthakrishna, learned Counsel appearing for the Respondent.