M JOY VARGHESE Vs. STATE

JUDGEMENT

(1.) By consent, the matter is taken up for final hearing. The petition is filed seeking a direction to set aside the order in R.C. No. 8/2009 dated 27.4.2009 on the file of the learned Principal Sessions Court, Coimbatore confirming the order dated 20.9.2008 in C.M.P. No. 1814/2008 in C.C. No. 27/2008 by the learned Judicial Magistrate No. II, Pollachi.

(2.) The Petitioners are the accused in C.C. No. 27 of 2008 on the file of the learned Judicial Magistrate No. II, Pollachi on a complaint given by the 2nd Respondent for alleged offence under Sections406 and 420 IPC. The District Crime Branch, Coimbatore has registered the case in Cr. No. 57 of 2007 and after investigation, they have filed charge sheet.

(3.) The sum and substance of the charge sheet is as follows: