R MURUGARAJ Vs. STATE

JUDGEMENT

(1.) The present petition is filed for quashing the proceedings in PRC. 33/2008 pending on the file of the Judicial Magistrate No. VI, Coimbatore, registered against the petitioners 1 to 28 herein for the offences under Sections 147, 148, 447, 427 and 506(ii) IPC and Section 3 of Tamil Nadu Property (Prevention of Damage and Loss) Act 1992.

(2.) The proceedings in PRC No. 33 of 2008 is sought to be quashed on the ground that the allegations raised against the petitioners herein are bald, vague and general in nature and without any specific overt act against the petitioners herein and also on the ground of delay in commencing the trial. On the other hand, the learned Additional Public Prosecutor would, by relying on the statement of the witnesses, oppose the relief sought for herein.

(3.) Heard the rival submissions made on both sides.