SUBRAMANI Vs. STATE

JUDGEMENT

(1.) This petition has been filed to call for the records in C.C.No.645 of 2008 on the file of the Judicial Magistrate No.I, Karur, Karur District and quash the same insofar as the petitioners are concerned.

(2.) Heard both sides.

(3.) Broadly but briefly, narratively but precisely the relevant facts which are absolutely necessary and germane for the disposal of this petition would run thus: