V.DHARMA KRISHNAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners are facing trial in S. T. C. No. 98 of 2016 on the file of the learned Judicial Magistrate No. II, Srivilliputhur for the offences under Sections 147 , 341 , 294(b) , 353 , 506(i) of IPC.

(2.) The learned counsel for the petitioners at the very outset stated that he would not press this Criminal Original Petition as regards petitioners 1 and 2 and that they would rather face the trial and establish their innocence on merits.

(3.) In view of the said statement of the learned counsel for the petitioners, Criminal Original Petition is dismissed as withdrawn as regards the petitioners 1 and 2. Their personal appearance before the Court below is also dispensed with. It is made clear that I have not gone into the merits of the matter. 3. The learned counsel for the petitioners submitted that the impugned proceedings deserves to be quashed as regards A3 to A12. The learned counsel reiterated the contentions made in the memorandum of grounds.