A N RENUGHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The above criminal original petition has been filed under Section 482 of the Code of Criminal Procedure praying to call for the records in Cr.No.39 of 2001, dated 28.6.2001, pending on the file of the respondent and quash the same.

(2.) Petitioners are A.2 and A.3 in the case registered by the respondent for the offences punishable under Sections 467,468,471 and 420 IPC and when the case is under investigation, they have come forward to file the above criminal original petition for the relief extracted supra.

(3.) The respondent registered the case based on the complaint lodged by the Chief Manager of the State Bank of India, Alandur, Chennai. It comes to be known that when A.2 and A.3, who are respectively the wife and daughter of A.1, presented two cheques respectively for Rs.1,000/= crores and Rs.500/= crores before the State Bank of India, Alandur for encashment, suspecting the bona fides of the cheques presented by them, the defacto-complainant lodged the complaint.