M.R.J. PREMNATH Vs. STATE

JUDGEMENT

(1.) Invoking the provisions of Sec. 482 of the Code of Criminal Procedure, the petitions in Crl.O.P. Nos. 28084, 28086 and 28111 of 2009 have been filed by the petitioners to quash the criminal proceedings pending against them in the criminal case in C.C. No. 6876 of 2001 on the file of the learned Additional Chief Metropolitan Magistrate, Egmore, Chennai.

(2.) The petitioner in Crl.O.P.No.28084 of 2009 is the 10th accused and the petitioner in Crl.O.P. No. 28086 of 2009 is the 9th accused in the above said case in C.C.No.6876 of 2001, whereas the petitioner in Crl.O.P. No. 28111 of 2009 is the 11th accused.

(3.) With all the three petitions have been filed to quash the criminal proceedings pending against all the three petitioners in C.C.No.6876 of 2001 on the file of the Additional Chief Metropolitan Magistrate, Egmore, it has become necessary for this Court to consolidate these petitions, hear jointly and to dispose in this common order.