M RAMASUBRAMANIAN Vs. K THIRUMANI

JUDGEMENT

(1.) Since both these petitions emerge from the same F.I.R. and also P.R.C. Number, these petitions are considered and decided by this common order.

(2.) These petitions have been preferred to call for the records in P.R.C.No.23 of 2015 on the file of the Judicial Magistrate Court, Madurantakam, Kancheepuram District and quash the same.

(3.) The facts of the case are as under: