N.S. GNANESHWARAN ETC. Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise out of order dtd. 19/11/2024 passed by the Madurai Bench of the High Court of Madras in Crl. O.P. (MD) Nos. 586 and 595 of 2024, whereby the High Court dismissed the petitions filed by the appellants under Sec. 482 of the Code of Criminal Procedure, 1973 [CrPC], seeking quashing of criminal proceedings initiated against them for offences under Sec. 120B read with Ss. 420, 468, and 471 of the Indian Penal Code, 1860 [IPC], and under Sec. 13(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act, 1988 [PC Act].

(3.) The facts relevant to the present appeals are as follows: