ROY A. VARICATT Vs. M. M. VARGHESE

JUDGEMENT

(1.) This petition has been filed under Sec.482 Cr.P.C to quash the entire proceedings in C.C.1413/2014 on the file of Judicial Magistrate of First Class-I, Perumbavoor.

(2.) C.C.1413/2014 has been taken on file by the learned Magistrate upon a private complaint filed by the 1st respondent. After taking sworn statement of the complainant and perusing the complaint and documents, the learned Magistrate taken on file the case under Secs. 403, 420, 409, 418 120B and 34 IPC. Bailable warrant was issued to the 1st accused and summons was issued to accused Nos.2 to 5. Against which the petitioners/accused came up before this Court.

(3.) Heard both sides. Lower Court Records were called for and perused.