B N RAVI Vs. M HARI OM

JUDGEMENT

(1.) THE Criminal Revision Case No.572 of 2003 is filed by the sole accused in C.C.Nos.65, 64, 66 and 67 of 2003 on the file of the Judicial Magistrate No.II Court, Vellore against the dismissal of Crl.M.P.Nos.4882 to 4885 of 2002 filed under Section 204 Cr.P.C. to recall the process issued against the accused in the said Calendar Cases.

(2.) THE respondent/complainant in all the revisions, has filed private complaints, which were taken on file under Section 138 of Negotiable Instruments Act in C.C.Nos.280 to 283 of 2002 on the file of the Judicial Magistrate No.IV Court, Vellore and now renumbered as C.C.Nos.65, 64, 66 and 67 of 2003 on the file of the Judicial Magistrate No.II Court, Vellore, stating that the revision petitioner/accused borrowed a sum of Rs.2 lakhs from the respondent/complainant at Vellore on 9.2.2000 and executed promissory note in favour of the respondent/complainant agreeing to pay interest at 24% per annum.

(3.) HENCE after causing statutory notice on 13.8.2002 and 9.8.2002, the complaints were filed immediately on 12.9.2002 before the Judicial Magistrate No.IV at Vellore against the accused and the same were taken on file in C.C.Nos.280 to 283 of 2002.