T V KRISHNAMACHARI Vs. G PANNEERSELVAM

JUDGEMENT

(1.) CRL.O.P. No.3000 of 1994 is a petition filed by one T.V. Krishnamachari, who is an advocate, to quash the proceedings in C.C. No.522 of 1994 on the file of the VII Metropolitan Magistrate, Madras.

(2.) CRL.O.P. No.7394 of 1994 is a petition filed by one R.S. Nagarajan, Former Special Officer, T.U.C.S. Limited, Big Street,Triplicane,Madras, to quash the proceedings in the C.C. No.522 of 1994, on the file of the VII Metropolitan Magistrate, Madras.

(3.) HOWEVER on going through the entire complaint and the records, I see that there is no intention of the counsel of having gone through the records and he has been instrumental to prepare this affidavit. It is not alleged that it was prepared by him and that A-1 was a mere signatory, but it was the converse of it. The role played by the counsel in attesting the affidavit is only to the effect of identifying the signature of the deponent beforehand. As far as the contents are concerned the counsel cannot be saddled with any responsibility, much so criminal responsibility.