A. NIRMALA Vs. M/S. DEV AGENCIES

JUDGEMENT

(1.) Heard Mr.S. Saravanan, learned counsel appearing for the petitioner and Mr.G.Sridharan, learned counsel appearing for the respondent.

(2.) These petitions have been filed to set aside the orders passed in Cr.M.P.Nos.3740 and 3744 of 2017 in C.C.Nos.301 and 310 of 2016 dated 04.05.2017 passed by the learned Fast Track Court at Magistrate Level, Karur.

(3.) The case against the petitioner is that there was a business agreement between the petitioner and the respondent and on 01.05.2014, the petitioner and the respondent executed a dissolution of partnership agreement and it is stated that the petitioner issued cheque leaves on the basis of the agreement. When the same was presented before the Bank for collection, the same was returned as 'insufficient funds'. The petitioner filed petitions in Cr.M.P.Nos.3740 and 3744 of 2017 before the learned Judicial Magistrate, Karur under section 451 of Cr.P.C., 1973 for verification of signature in the cancellation of partnership deed with the signature at the time of starting the Bank account and the same was dismissed. Against the dismissal orders passed by the lower Court, the petitioner filed these Criminal Revision Cases before this Court.