K S ELANGOVAN Vs. STATE

JUDGEMENT

(1.) THIS petition seeks to quash proceedings in C.C.No.7070 of 2005 pending on the file of learned XI Metropolitan Magistrate, Saidapet, Chennai.

(2.) THE complaint had been preferred by the 2nd respondent against the petitioners herein. In substance, the complaint is that she along with her husband viz., the 1st petitioner herein had started a business in the name of M/s.Vasantham Enterprises, wherein she and her husband held 45% shares and their two sons each held 5%. THEre was marital discord between the 2nd respondent and the 1st petitioner. THE 1st petitioner was ill-advised by the 2nd petitioner, who was the brother of the 1st petitioner. THE 2nd respondent did not agree to the request of the 1st petitioner to include his brother as a partner.

(3.) I have heard the learned counsel for the petitioners, the learned counsel for the 2nd respondent and the learned Government Advocate (Crl.Side) and also perused the materials available on record.