PERUMAL Vs. S.MAHENDRAN

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in C.C.No.177 of 2018, on the file of the Judicial Magistrate Court, Omalur.

(2.) .The respondent filed a private complaint against the petitioners (A1 to A6, A9 and A10) and two others (A7 and A8), for offence under Ss. 463, 464, 471, 294(b), 323 and 506(ii) of IPC and Sec. 82 of the Registration Act, 1908, which was taken on file as C.C.No.177 of 2018, against which, the present Criminal Original Petition.

(3.) .For the sake of convenience and clarity, the petitioners are referred to as accused, as per their rank in the complaint in C.C.No.177 of 2018.