GOPAL Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in C.C.No.410 of 2005 on the file of the Judicial Magistrate, Rajapalayam, in so far as the petitioner/5th accused is concerned.

(2.) Facts and case as mentioned in the final report filed by the first respondent before the Trial Court:-

(3.) The second respondent was stated to be a Government Servant and he has also assured that he will stood as guarantor the due payment of money, so that, the Mill can supply the Yarn on credit basis.