VASUDHARINI ENTERPRISES Vs. K SUNDAR RAMANUJAM

JUDGEMENT

(1.) SINCE the Petitioners and the issue involved in these Criminal Original Petitions are one and the same, these Criminal Original Petitions are disposed of by this common order.

(2.) THE Petitioners, who are arrayed as A1 to A5, herein seek to quash the criminal proceedings in CC.Nos.1282, 1283 and 84 of 2005 on the file of the XVII Metropolitan Magistrate, Saidapet, Chennai for the offence under Section 138 of the Negotiable Instruments Act.

(3.) THE details of cheques in question in all these Criminal Original Petitions are given below:-TABLE