V SAVITHA DEVI Vs. S KALAIKUMAR

JUDGEMENT

(1.) Invoking the inherent jurisdiction of this Court under Section 482 Cr.P.C. the petitioners herein have come forward with this petition to call for the records in connection with the case in CC. No. 855 of 2010 on the file of the Learned Judicial Magistrate No. II, Coimbatore, and to quash the proceedings.

(2.) The facts which are absolutely necessary for the disposal of this petition may be summarised briefly as follows;

(3.) The petitioners being the accused in the case in CC. No. 855 of 2010 on the file of the Learned Judicial Magistrate No. II, Coimbatore are facing the charges under Section 209, 211 r/w 109 of IPC. The first petitioner is the wife of the second petitioner. The third petitioner is the father of the first petitioner. The fourth petitioner is an associate of the petitioners 1 to 3. Petitioners 1 and 2 are running a petrol bunk under the name and style of M/s. Samyuktha Corporation and the third respondent being the father of the first respondent has been assisting them in their business.