N.MOHAN Vs. STATE

JUDGEMENT

(1.) These petitions have been filed seeking to call for the records and to quash the proceedings in C.C.No.123 of 2014 pending on the file of the learned Judicial Magistrate No.7, Coimbatore for the offences under Sections 447, 363 and 384 I.P.C.

(2.) The petitioners in Crl.O.P.No.15242 of 2014 are the accused 1 and 2 and the petitioners in Crl.O.P.No.15243 of 2014 are the accused

(3.) and 4 in the case in C.C.No.123 of 2014 pending on the file of the learned Judicial Magistrate No.7, Coimbatore. Challenging the same, the petitioners have filed these petitions. The second respondent in Crl.O.P.No.15242 of 2014 is the defacto complainant. 3.The petitioners are alleged to have abducted the defacto complainant and his wife from their residence and coerced them to put their signature in the general power of attorney. Based on the complaint given by the defacto complainant, a case in Cr.No.917 of 2012 was registered. After investigation, the law enforcing agency filed final report on 31.03.2013 before the learned Judicial Magistrate No.7, Coimbatore. The learned Judicial Magistrate No.7, Coimbatore, did not accept the final report and the same was returned on 19.06.2013 raising certain queries. Thereafter, the law enforcing agency re-submitted the final report on 27.03.2014 and the learned Judicial Magistrate No.7, Coimbatore, took cognizance of the offence and issued summons to the accused. Hence, these petitions.