G.S. MICHAEL AND ORS. Vs. J. VICTOR

JUDGEMENT

(1.) All the above three criminal original petitions have been filed praying to call for the records pertaining to C.C.No.3195 of 2010 pending on the file of the learned II Metropolitan Magistrate, Egmore, Chennai and to quash the same in so far as the petitioners herein are concerned.

(2.) The petitioner in Crl.O.P.No.20072 of 2010 has been arrayed as 2nd accused, the petitioners in Crl.O.P.No.21683 of 2010 have been arrayed as accused Nos.1, 3 & 4 respectively and the petitioner in Crl.O.P.No.25380 of 2010 has been arrayed as 5th accused in this case. The respondent in all the above three criminal original petitions is the defacto-complainant.

(3.) The allegations made in the complaint preferred by the respondent/defaco-complainant, in brief, are as follows_