P RAJESHKANNAN Vs. STATE REP

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the proceedings pending against the petitioners in C.C.No.8 of 2020, on the file of the Judicial Magistrate Court No.II, Sattur, as illegal.

(2.) The petitioners herein are arrayed as A3 to A9 in C.C.No.8 of 2020, on the file of the Judicial Magistrate Court No.II, Sattur.

(3.) The case of the prosecution is that due to previous enmity, on 10.02.2019 at 08.30 p.m., when the second respondent/de-facto complainant went to a shop near the Kaliamman Temple to buy a Milk along with her mother viz., Chinnamuniyammal, the petitioners and other accused persons came there and attacked the second respondent/de-facto complainant and his mother with sickle and caused injuries and also threatened them with dire consequences.