A. RAMESH Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed to quash the proceedings in C.C.No.10 of 2017 on the file of the learned Judicial Magistrate Court No.II, Srivilliputhur.

(2.) Brief facts of the case:-

(3.) Based upon the Audit Report, they directed the accused to remit the amount. But, they refused. Later, during the year 2015 2016, another Office Bearers took over the Sangam and they threatened the defacto complainant and others and also ex-communicated them. Because of this excommunication, they suffered a lot.