G.V. ADHIMOOLAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellants in these two appeals are aggrieved by the common order dtd. 27/9/2022, whereby, the Criminal Origina [Crl. O.P. 14850 of 2019.] Petition1 filed by the appellants [Hereinafter, referred to as 'accused-appellants'.] herein under Sec. 482 of the Code of Criminal Procedure, 1973 [Hereinafter, being referred to as 'CrPC'.], seeking quashing of the complaint/FIR in Crime No. 21 dtd. 4/6/2019, registered with the Inspector of Police, District Crime Branch [Hereinafter, being referred to as 'DCB'.], Namakkal District, Tamil Nadu, stands rejected by the High Court of Judicature at Madras [Hereinafter, being referred to as the "High Court".].