S. SUMATHI Vs. R. SRINIVASAN

JUDGEMENT

(1.) These petitions are filed seeking a direction to the Metropolitan Magistrate (FTC-III) Saidapet, Chennai, to take up the Calendar Case Nos.1040 of 2015 and 645 of 2015 and dispose the same.

(2.) Heard the petitioner/party-in-person.

(3.) It is seen that the petitioner has launched two prosecutions viz., C.C. Nos.1040 of 2015 and 645 of 2015 before the Metropolitan Magistrate (Fast Track Court-III) Saidapet, Chennai for an offence under Sec. 138 of the Negotiable Instruments Act, 1881 (for brevity, _the NI Act_) against one R. Srinivasan.