R NATARAJAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners (A 1, A2, A3 and A5) have filed this application seeking for quashing of the proceedings in C.C. No. 133 of 1998 on the file of the Judicial Magistrate. Valliyur, Tirunelveli District, taken on file for the offences under Sections 147, 365, 323 and 331 read with 109 and 34. I.P.C.

(2.) The crux of the accusation as contained in the charge sheet is as follows:

(3.) Mr. Rajamanickam, the learned counsel for the petitioners would mainly urge two grounds: