SUDESH KUMAR SHARMA Vs. K S SELVAMANI

JUDGEMENT

(1.) THE accused in C. C. Nos. 9, 10, 11 of 1992 and 247 of 1991 have filed these petitions under section 482 of the Code of Criminal Procedure, 1973, praying to call for the records in the said cases and for quashing the same. THE short facts are : In C. C. No. 9 of 1992, the respondent in Criminal O. P. No. 6661 of 1993 has filed a private complaint against the petitioners herein for the offences under section 138 of the Negotiable Instruments Act, 1881, as amended (hereinafter referred to as "the Act") and under section 420 of the Indian Penal Code. THE allegations in the said complaint are briefly as follows :