CHINNATHAMBI GOUNDER ALIAS RAMA GOUNDER Vs. STATE

JUDGEMENT

(1.) B - party in M.C.No. 3 of 1990 on the file of Sub Divisional Magistrate and Revenue Divisional Officer, Dindigul have filed this petition under Sec.482, Crl.P.C, praying to call for the records in the above case and quash the same.

(2.) SHORT facts are: On the information furnished by the respondent, the Sub Divisional Magistrate and Revenue Divisional Officer, Dindigul had passed under Sec.111, Crl.P.C, acting under Sec.107, Crl.P.C, against -A - party counter petitioners consisting of nine persons and -B - party counter petitioners consisting of 12 persons.

(3.) I have carefully considered the submissions made by the rival counsels. In Shanmughiah v. State, 1987 L.W. (Crl.) 49, Justice K.M.Natarajan had quashed similar proceedings for the reason that both parties were clubbed in a single order. In para. 2 the learned Judge had observed as follows: