V. VAIDYANATHAN Vs. K. KALYANARAMAN

JUDGEMENT

(1.) PETITIONERS A.1 to A.6 having lost in both the Courts below have approached this Court under Section 482 Cr. P.C. praying for the discharge of the petitioners from the proceedings initiated by the respondent through the private complaint, which was taken on file for the offences punishable under Sections 120 -B, 468, 471, 193, 196, 199 and 200, IPC.

(2.) THE complainant/respondent herein, filed a complaint in C.C. No. 4714 of 1991 on the file of the learned XVIII Metropolitan Magistrate, Saidapet, Madras against the petitioners for the offences referred to above.

(3.) THE trial Court after hearing the counsel for the parties dismissed the said petition by an order dated 10 -5 -1996, on the ground that the allegations would have to be analysed only during the course of trial.