J JOEL Vs. CHAKKARAVARTHY DANIEL AND ORS

JUDGEMENT

(1.) Crl. O.P. Nos. 22485 and 22486 of 2014 have been filed under Section 482, Cr.P.C., praying to call for records pertaining to Calendar Case Nos. 6904 and 6903 of 2014, pending on the file of Chief Metropolitan Magistrate, Egmore, Chennai and quash the same.

(2.) The first respondent in Crl. O.P. No. 22485 of 2014 and first respondent in Crl. O.P. No. 22486 of 2014, as petitioners have filed complaints under Section 200 of the Crl. P.C., wherein the present petitioner and second respondent have been shown as respondents. In both the petitions, it is averred that the first respondent by name, Joel, the present petitioner and the petitioners/first respondents herein, are having money dealings and after some time, despair has become emerged betwixt them and subsequently, the first respondents have given the following complaints against the petitioner and others.

(3.) During pendency of C.C. Nos. 6904 of 2014 and 6903 of 2014, the present Criminal Original Petitions, have been filed for the relief sought therein.