A ANAND Vs. PADMAVATHY GOVINDAN

JUDGEMENT

(1.) THESE petitions are filed seeking for a direction to call for the records and quash the complaints in C. C. Nos. 224, 225 and 2349 of 2004 on the file of IX Metropolitan Magistrate, Saidapet, Chennai.

(2.) THE petitioner, who is A. 1, is a partner of the firm viz. , M/s Sam Marketing and A. 2 is an another partner. Both the accused are alleged to have committed the offence punishable under Secs 138 and 141 of Negotiable Instruments Act.

(3.) THE learned Magistrate, after taking the cases on file, issued process to the petitioner and the co-accused. Aggrieved against that, the present petitions, to quash the proceedings have been filed.