C. SUBBIAH @ KADAMBUR JAYARAJ Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal by special leave is filed against the judgment dtd. 23/4/2018 passed by learned Single Judge of the Madras High Court, Madurai Bench dismissing the CRL.O.P.(MD) No. 3846 of 2013 preferred by the appellants herein seeking quashing of proceedings of Criminal Case No. 250 of 2012 pending in the Court of learned Judicial Magistrate No. II, Kovilpatti for offences punishable under Ss. 420 read with Sec. 120B, Sec. 294(b), Sec. 506(ii) read with Sec. 114 of the Indian Penal Code, 1860(hereinafter being referred to as the 'IPC').

(3.) Respondent No. 3(hereinafter being referred to as the 'complainant') lodged a complaint in the Court of learned Judicial Magistrate No. II, Kovilpatti alleging inter alia that he was having a qualification of M.Sc., MD Graduate. He was appointed as a Government teacher on 8/10/2007. Before being appointed as a Government teacher, the complainant was doing real estate business for earning his livelihood for past 16 years.