SAVANI TRANSPORTS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) This petition is filed to call for records in C.C.No.90 of 2016 on the file of learned Judicial Magistrate No.I, Ponneri and to quash the same.

(2.) Final report in C.C.No.90 of 2016 was filed on the basis of complaint dtd. 9/7/2015 given by the second respondent against the petitioners. The gist of the complaint, is as follows:-

(3.) On the basis of this complaint, investigation was conducted and four final reports for the period 2011-12, 2012- 13, 2013-14 and 2014-15 had been filed against the petitioners. Final reports had been taken cognizance in C.C.No.90 of 2016. Challenging the taking cognizance of the case against the petitioners, this petition is filed for quashing the proceedings.