ARUMUGASAMY Vs. EXECUTIVE MAGISTRATE CUM REVENUE DIVISIONAL OFFICER, TENKASI DIVISION, TENKASI DISTRICT.

JUDGEMENT

(1.) This present petition is filed to quash the proceedings in Na.Ka.A2/M.C.P./CRPC107/07/2020 dated 12.08.2020 on the file of the first respondent.

(2.) Heard Mr.R.J.Karthick, learned counsel for the petitioners and Mr.A.Robinson, learned Government Advocate (Criminal Side) for the respondents.

(3.) The primordial contention of the petitioners is that the first respondent did not follow the procedures laid down under Sections 107 to 111 of the Code of Criminal Procedure and that show cause notice does not contain the particulars required to be set out under Section 111 of the Code of Criminal Procedure. His further contention is that substance of the information is not at all mentioned in the said notice.