M.C. RAVIKUMAR Vs. D.S. VELMURUGAN

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The instant appeal has been filed against final judgment and order dtd. 13/9/2022[Hereinafter, referred to as "impugned order".] passed by the High Court of Judicature at Madras[Hereinafter, referred to as "High Court".] in quashing petition[Criminal Original Petition No. 16241 of 2022.] filed by the respondents herein[ Hereinafter, referred to as "accused-respondents".]. Vide the impugned order, the High Court allowed the quashing petition and quashed the criminal complaint[Criminal Complaint No. 1828 of 2019.] filed by the appellant herein6[Hereinafter, referred to as "complainant" or "appellant-complainant.]against the accused-respondents for the offences punishable under Ss. 193, 406, 418, 420, 423, 468, 469 read with 34 and 120 of Indian Penal Code, 1860[For short "IPC".] before the learned IX Metropolitan Judicial Magistrate, Saidapet, Chennai.