J. SRINIVASAN Vs. STATE

JUDGEMENT

(1.) This petition is filed by accused Nos.3 and 4 in C.C.No.65 of 2017 pending on the file of the learned Judicial Magistrate No.II, Madurai to quash the proceedings pending against them.

(2.) When the matter was taken for hearing on 13.12.2019, there was no representation for the second respondent/defacto complainant. However, in order to provide one more opportunity to the second respondent/defacto complainant, the case was adjourned to 03.01.2020, 10.01.2020 and 13.01.2020. However, there was no representation for the second respondent/defacto complainant on the above said dates. Therefore, this Court having no other option, disposes this case by hearing the learned Counsel for the petitioner and the learned Additional Public Prosecutor appearing for the State.

(3.) At the instructions of the second respondent/ defacto complainant, a case was registered as against A1, namely, Manikkavel and others for the offence under Sections 294(b) and 506(ii) IPC and the respondent Police after completing the investigation has also filed a final report as against these petitioners for the offence under Sections 294(b) and 506(ii) IPC.