HASMUKHLAL D. VORA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeal is directed against the final order dtd. 23/8/2021 passed by the High Court of Madras (hereinafter referred to as "High Court ") in Criminal O.P. No. 6445 of 2018, where the Appellants' plea under Sec. 482 of the Cr.PC to quash the criminal complaint against them was dismissed.

(3.) Briefly, the facts relevant for the purpose of this Appeal are as follows: