SIVAKUMAR Vs. STATE

JUDGEMENT

(1.) This petition has been filed by the accused to set aside the order passed by the Chief Judicial Magistrate, Tiruppur in Crl.MP.No.1039 of 2019 in C.C.No.108 of 2018 dated 12.12.2019.

(2.) Heard the learned counsel appearing for the petitioners and the learned Additional Public Prosecutor appearing for the respondent.

(3.) The learned counsel for the petitioners has submitted that the petitioners are facing trial for the alleged offences under Sections 120(b), 420, 506(i) IPC and 3, 4 and 5 of Prize Chits and Money Circulation Scheme (banning) Act 1978.