K RAYAR Vs. B MAGESHWARI

JUDGEMENT

(1.) THE petitions are filed, seeking for a direction to call for the records in C.C. Nos. 1544, 1545, 1546, 1547, 1554, 1555, 1556, 1558, 1559 1577 of 2008 and C.C. Nos. 15 & 16 of 2009 on the file of the learned Judicial Magistrate No. I, Villupuram and C.C. No. 174 of 2008 on the file of the learned District Munsif-cum-Judicial Magistrate, Thirukkalukundram and STC No. 449 of 2008 on the file of the learned Judicial Magistrate No. II, Vridhachalam and quash all the proceedings.

(2.) THE petitioner, in all the petitions is an accused for an offence punishable under Section 138 of Negotiable Instruments Act, pending before different Judicial Magistrate Courts. However, the complaint has been initiated by different persons. In view of the reason that the petitioner has argued the common grounds, applicable to all the cases, the batch of cases are disposed of by a single common order.

(3.) HEARD the submission made on either side and perused the materials available on record.