JAYARANI Vs. D.P.F. TEXTILES PVT. LTD.

JUDGEMENT

(1.) This Criminal Original Petition is filed to call for the records pertaining to C.C.No.140 of 2009 on the file of the Judicial Magistrate No.II, Coimbatore and quash the same as far as the petitioners alone.

(2.) The petitioners are accused Nos.3 and 4 in a private complaint filed by the first respondent/Complainant for the offence under Sec. 138 and 141 of the Negotiable Instruments Act read with Sec. 420 of the Indian Penal Code in C.C.No.140 of 2009, which is pending trial on the file of the Judicial Magistrate Court No.II, Coimbatore.

(3.) For the sake of convenience the petitioners herein are referred to as "Accused Nos.3 and 4" and the first respondent as "Complainant" and the second and third respondents as "Accused Nos.1 & 2".