K K RAMALINGAM Vs. K GOVINDASAMY

JUDGEMENT

(1.) THE respective respondents/complainants in Crl. OP. Nos. 27779,27928 and 27947/2005 have filed the complaints against the respective petitioners/accused herein for the alleged offences u/s. 138 r/w 142 of the Negotiable Instruments Act.

(2.) THE brief facts which are necessary for the disposal of the above original petitions are set out below:-

(3.) SINCE common issue arises for consideration in all the above original petitions, the same are being disposed of by this common order.