M.P. VENKIDUPATHY Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) Orders in this Criminal Original Petition have been reserved on 25.04.2014. As it was represented on behalf of respondents 2 to 5 that learned senior counsel Shri. B. Kumar wished to make a mention in the matter and that he was unable immediately to do so, the matter was listed under the caption "for being mentioned" on 30.06.2014, 22.08.2014 and again on 15.09.2014. On 15.09.2014, it was submitted that a counsel other than Shri. B. Kumar, learned senior counsel, wished to make a mention. Having elaborately heard the matter, this Court thought it appropriate to afford learned senior counsel, who earlier had addressed it, an opportunity, not again to make elaborate submissions, but to touch upon any issues which he may have felt left out or to be explained. Considering it not appropriate to permit other counsel to make submissions, this Court has refused permission to other counsel to address it. Petitioner, who is arrayed as A2 in case registered for offences under sections 120-B, 420, 423, 467, 468, 471, 294(b), 506(ii) IPC and 82 of Indian Registration Act, 1908, in Crime No. 32 of 2013, on 19.10.2013, on the file of the first respondent, seeks quash.

(2.) Heard learned counsel for petitioner, learned Additional Public Prosecutor and learned senior counsel for respondents 2 to 5.

(3.) The contention of the de facto complainant is as follows: