TAMBU Vs. SAKTHI TEXTILES

JUDGEMENT

(1.) In these petitions, the petitioners are shown as accused Nos.2 & 3 in S.T.C.Nos.412/2010, 415/2010, 413/2010, & 414/2010 on the file of the Judicial Magistrate I, Coimbatore.

(2.) The respondent/complainant had filed a private complaint under Section 200 Cr.P.C against the present petitioners as well as two others for the offences punishable under Sections 138, 141 & 142 of the Negotiable Instruments Act before the Court of the Judicial Magistrate I, Coimbatore.

(3.) The brief facts of the case of the respondent/complainant are as follows: