K.P VIJAYA MOHAN Vs. N. JAYA KUMAR

JUDGEMENT

(1.) The petitioners herein are the principal officer bearers of the Trivandrum Tennis Club, a society registered under the Travancore Cochin Literary Scientific and Charitable Societies Registration Act, 1955. They have invoked the inherent jurisdiction of this Court to quash order dated 6.12.2018 passed by the learned Chief Judicial Magistrate, Trivandrum in C.M.P. No.3740 of 2018 in CM.P. No.3647 of 2018.

(2.) It appears that a complaint was lodged by the 1st respondent under section 190 of the Crimial P.C., 1973 before the learned Magistrate with a prayer to take cognizance of the offence under Sections 406, 420 and 120B of the IPC. Along with the complaint, an application under section 93 of the Crimial P.C., 1973 was filed for issuance of a search warrant.

(3.) The complaint as well as the petition are seen filed on 1.12.2018.