SAMEER D.MEHTA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Crl.O.P.No.4287 of 2013 is filed by A3 and Crl.O.P.No.8325 of 2013 is filed by A4 in Crime No.166 of 2012, which has been registered and investigated by the first respondent for the offence under Sections 420, 465, 468 and 471 IPC on a complaint given by the second respondent/defacto complainant.

(2.) The second respondent had entered appearance through his counsel namely J.Selvaraja and C.Latharani. After sometime the counsel for the second respondent reported no instruction and the case was adjourned periodically without any progress. Hence, this Court by an order dated 14.06.2019 appointed one Mr.A.B.Ashok as Legal Aid Counsel and he represents R2. The first respondent is represented by the Government Advocate (Crl. Side).

(3.) Since, both the Criminal Original Petitions are arising out of Crime No.166 of 2012 and the petitioners in both the Criminal Original Petitions are A3 and A4 in the above said Crime No.166 of 2012 and the issue involved are identical and same. Hence, this Court decided to dispose of both the Criminal Original Petitions by way of a common order.