AMUDHAN Vs. STATE

JUDGEMENT

(1.) This case was taken up through video conferencing.

(2.) On a complaint lodged by Uma Balaji, the second respondent herein, the first respondent police registered a case in Cr. No.210 of 2015 on 08.06.2015 under Sections 120-B, 465, 466, 467, 468 and 471 IPC read with Section 420 and 109 IPC against Dr. Amudhan (petitioner/A.1), Sangeetha (A.2), Gayathri Devi (A.3) and Shankar (A.4).

(3.) After completing the investigation, the first respondent police filed a charge sheet in C.C. No.396 of 2017 in the Court of the Judicial Magistrate No.IV, Vellore, against Amudhan (A.1), Elumalai (A.2), Savithri (A.3), Suseela (A.4) and Manickammal (A.5) for the offences under Sections 114, 120-B, 418, 419, 420, 465, 467, 468 and 471 IPC, seeking quashment of which, Amudhan (A.1) is before this Court.