K AZHAGARASAN Vs. K PALANICHAMY

JUDGEMENT

(1.) The petitioner, who is the second accused in a case pending in C.C.No.3646 of 2007 on the file of the XI Metropolitan Magistrate, Saidapet, Chennai, in respect of alleged offences under Section 420 I.P.C. seeks to quash the proceedings against him.

(2.) The complaint avers as follows:

(3.) The Lower Court has taken cognizance of offence under section 420 r/w 34 I.P.C.and issued process to the accused. The petitioner herein being the second accused has preferred the present petition. The contention of the Learned Senior Counsel appearing for the petitioner are as follows: