JOSEPH SEBASTIAN Vs. P LALKUMAR

JUDGEMENT

(1.) The petitioners herein have been arrayed as the accused Nos.1 to 4 in C.C.No.10 of 2019 on the file of the Chief Judicial Magistrate, Thrissur. In the said case, they have been summoned by the learned Magistrate to face charges under Sections 406, 420 r/w Section 34 of the IPC.

(2.) The aforesaid case arose on a complaint lodged by the 2nd respondent before the Station House Officer, Town East Police Station. Crime No. 606 of 2016 was registered on 9.2.2016 for the offence punishable under Section 420 r/w. Section 34 of the IPC. The said complaint was investigated and initially the crime was referred by the police holding that the allegations levelled disclosed only a case of civil nature. It appears that thereafter, further investigation was conducted and a charge sheet was submitted before the learned Magistrate.

(3.) The petitioners seek to quash the entire criminal proceedings by invoking the powers of this Court under Section 482 of the Cr.P.C.