USHA PATTABHIRAMAN Vs. STATE

JUDGEMENT

(1.) This matter is taken up for hearing via video conferencing.

(2.) On a complaint lodged by the 2 nd respondent, the police registered a case in Crime No.177 of 2014 on 07.04.2014 and after completing the investigation, filed a charge sheet in C.C.No.3177 of 2016 in the Court of the Chief Judicial Magistrate, Egmore, Chennai for the offences under Sections 420 and 506(I) IPC against the petitioner herein, for quashing which, this Criminal Original Petition has been filed under Section 482 Cr.P.C.

(3.) Heard Ms.R.Aparna, learned counsel for the petitioner and Mrs.P.Kritika Kamal, learned Government Advocate (Crl. Side) appearing for the State.