SHANTHI Vs. SREE KARBAGA LAKSHMI FABRIC

JUDGEMENT

(1.) A3 to A5 in C.C.No.286 of 2015, challenges dismissal of the Cr.M.P.No.823 of 2016 by the learned Judicial Magistrate, Rajapalayam, Virudhunagar District.

(2.) A1 to A5 are being prosecuted before the said Magistrate in the said calendar case for an offence under Section 138 of Negotiable Instruments Act. A1 is company, A2 to A5 are natural persons. Among them A2 is a head of the family, A3 to A5 are his wife, son and daughter respectively.

(3.) A3 to A5 have filed Crl.M.P.No.823 of 2016 under Section 205 Cr.P.C. seeking dispense with their personal appearance before the Court.