A SUBRAMANYAM Vs. SHABBIR ETERPRISES

JUDGEMENT

(1.) CRIMINAL Original Petitions are to call for the records in C. C. Nos. 6156, 6157. 6159, 6160, 6158 of 2004 on the file of (the learned Metropolitan Magistrate No. Vlll, George Town. Chennai and to quash the same.

(2.) THE petitioners who are accused in C. C. Nos. 6156, 6157, 6159, 6160. 6158 of 2004 on the file of the learned Metropolitan magistrate No. VII, George Town, Chennai, moved these Criminal Original Petitions, seeking quashment of those Calender Cases, pending on the file of VII Metropolitan Magistrate, George Town, Chennai.

(3.) THE petitioners are the accused in five cases under Section 138 of the Negotiable instruments Act.