H M BROTHERS PRIVATE LIMITED Vs. R MONSING

JUDGEMENT

(1.) THE accused in C. C. Nos. 1684, 1685 and 3492 of 1993, on the file of the XIVth Metropolitan Magistrate, Egmore, Madras, have filed the petitions under section 482 of the Code of Criminal Procedure, 1973, to call for the records in the above cases and to quash the same. THE short facts are :