D SIVA SUBRAMANIAN AND ORS Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the charge sheet filed in unnumbered P.R.C. of 2009 in Cr. No. 70 of 2008 pending on the file of the learned Judicial Magistrate No. 1, Tirunelveli.

(2.) Compendiously and concisely, the relevant facts absolutely necessary for the disposal of this petition would run thus:

(3.) The learned Counsel for the petitioners would make a supine submission to the effect that he is not insisting for quashment of the charge sheet, but he prays for a direction to the learned Magistrate to act as per law by using his own discretionary powers.