NATARAJAN Vs. U SHAKILA

JUDGEMENT

(1.) Five private complaints filed against five accused containing common allegations and the same were taken on file in C.C. Nos. 65 of 1998 to 69 of 1998 by the Judicial First Class Magistrate, Pondicherry for the offences under Sections 405, 420-B, 436 and 465 read with Sections 34 I.P.C. On receipt of summons, Natarajan (A4) and Sambasiva Reddiar (AS) filed applications for discharge under Section 245(2) Cr. P.C. The trial Court, after considering the submissions made by the counsel for the parties dismissed the same through separate orders. Assai ling the same, the petitioners (A4 and AS) have filed these revisions.

(2.) I heard the learned counsel for the parties.

(3.) According to the counsel for the petitioners (A4 and AS), there is no allegation against the petitioners in each of the complaint and therefore, they ought to have been discharged under Section 245(2) Cr. P.C.