R DHARMARAJAN Vs. G JEGATHEESAN

JUDGEMENT

(1.) These Criminal Revisions are directed against the orders passed in Crl.M.P.Nos.4779 and 4780 of 2006 in C.C.Nos.795 of 2006 on the file of the Judicial Magistrate No.1, Madurai, dated 8.11.2006 and to discharge the petitioners/Accused 4, 5, and 6 respectively.

(2.) The facts of the case are as follows:

(3.) Challenging the abovesaid orders, the fourth accused preferred Crl. RC (MD) No. 832 of 2006 and the fifth and sixth accused filed Crl. RC (MD) No.833 of 2006. The first, second and third accused have filed Crl. O.P (MD) No. 10837 of 2008 for quashing the proceedings.