K. BALASUBRAMANIAN Vs. INSPECTOR OF POLICE, CHENNAI CITY

JUDGEMENT

(1.) This Criminal Original Petition is filed to quash C.C. No.564 of 2022, pending on the file of Judicial Magistrate-I, Alandur, is filed by the First Accused.

(2.) The Quash Petition is filed on the ground of maintainability and lack of Territorial jurisdiction.

(3.) According to the Petitioners/Accused, under the cloak of criminality to a matter purely Civil and Commercial in nature, the Final Report on the Complaint, dtd. 23/4/2009 registered in F.I.R. No.341 of 2009, erroneously and belatedly taken on file by the learned Judicial Magistrate-I, Alandur, in C.C. No.564 of 2022 against Petitioners as the Proprietor of M/s. Empire Minerals & Transports (Wound up in the year 2012) as First Accused and M/s. Empire Minerals & Transports as Second Accused.