C. MANOHARAN Vs. STATE

JUDGEMENT

(1.) For the sake of convenience, the parties will be referred to by their names.

(2.) On the complaint lodged by Sennammal/respondent/de facto complainant, the 1st respondent police registered a case in Crime No.5 of 2016 on 07.04.2016 under Sections 420, 468, 477 and 506(i) IPC against the petitioner herein, for quashing which, the petitioner is before this Court.

(3.) Heard Mr.B.Jawahar, learned counsel for the petitioner, Mr.L.Charles, learned Government Advocate (Crl. Side) appearing for the State/1st respondent and Mr.B.Sivaraman, learned counsel for the 2nd respondent.