NESS WADAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Crl.O.P.Nos.6714 and 6826 of 2018 have been filed to quash the proceedings in S.T.C.Nos.3 and 4 of 2017, on the file of the Chief Judicial Magistrate Court, Udhagamandalam/trial Court.

(2.) W.P.No.4529 of 2018 has been filed to quash the order, vide letter No.A/1020/2017, dtd. 5/10/2017 passed by the 1st respondent.

(3.) Since the issues in all the three petitions are one and the same, this Court disposes the above petitions, by way of common order.