LAWS(MAD)-2022-2-20

ASHRAF Vs. STATE

Decided On February 14, 2022
ASHRAF Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The Criminal Original Petition has been filed to quash the proceedings in C.C.No.2962 of 2020 pending on the file of the IX Metropolitan Magistrate Court, Saidapet, Chennai.

(2.) Brief facts of the case are under:-

(3.) The submissions of the learned counsel appearing for the petitioners are as under:-