INTEGRATED FINANCE COMPANY LTD Vs. PRIYA

JUDGEMENT

(1.) These two criminal revision cases have been filed against the order passed by the learned Principal Sessions Judge, Chennai by order dated 12.09.2016 made in Crl.M.P.Nos.11075 & 16113 of 2015 against Crl.R.C.SR.Nos.11766 & 17516 of 2015 in Crl.M.P.Nos.700 & 1338 of 2010 respectively.

(2.) The short facts leading to file these revision cases are as follows:

(3.) I have heard Mr.K.P.Ananthakrishna, the learned counsel appearing for the petitioner as well as Ms.Shase, the learned counsel appearing on behalf of the respondents in both the revision cases.