K. ARUMUGAM Vs. STATE REPRESENTED

JUDGEMENT

(1.) This criminal original petition has been filed by the petitioners seeking quashment of CC No.36 of 2016 on the file of the District Munsif-cum-Judicial Magistrate, Nanguneri.

(2.) The case of the prosecution in brief:-

(3.) Seeking quashment of the same, A3 namely K.Arumugam has preferred this quash petition on the ground that he is noway involved in the dispute between the husband and wife and he tried to make a compromise between them as a social activist and except that, he is not involved in the above said occurrence and he has been falsely implicated in this case.