V GOVINDA RAJ Vs. ANJAN KUMAR BHADURI

JUDGEMENT

(1.) THE accused in C.C.No.6269 of 1989 on the file of XIV Metropolitan Magistrate, Egmore, Madras, have filed this petition under Sec.482, Crl.P.C, praying to call for the records in the aforesaid C.C.No.6269 of 1989 and quash the same.

(2.) THE respondents have filed the private complaint against the petitioners 1 to 4 arraying them as accused 1 to 4. THE relevant allegations in it are briefly as follows: