RAJAGOPAL B Vs. ASSISTANT DIRECTOR OF INSPECTION INVESTIGATION

JUDGEMENT

(1.) SECOND accused in C. C. Nos. 319 to 329 of 1985 on the file of the Additional Chief Metropolitan Magistrate, E. O. II, Egmore, Madras, has filed these petitions to quash all further proceedings in the said cases.

(2.) THE respondent has filed complaints against Messrs. Dhanalakshmi Consolidates Finance and Industrial Investments, Madras, the petitioner herein, and one K. V. Sasidhar, arraying them as accused Nos. 1 to 3, respectively, for the offence under section 269SS of the Income-tax Act. To quash the same, the second accused in all those cases has come forward with these petitions under section 482, Criminal Procedure, Code.