V.A. PADMANABHAN Vs. M.A. NARASIMHAN

JUDGEMENT

(1.) THIS petition filed under Section 482 of the Code of Criminal procedure is to quash the proceedings against the Petitioner in Crime No. 981 of 1992 on the file of the Inspector of Police, (Crimes) Triplicane, Madras -5 for the offences under Sections 464, 465 and 467 of Indian Penal Code.

(2.) THE Petitioner herein submits that the allegations in the complaint of the first Respondent would amount to the offences against the Court for which the Court has to give the complaint under Section 195 of the Code of Criminal Procedure and therefore, the complaint by the first Respondent is not sustainable and is liable to be quashed.

(3.) LEARNED Counsel appearing for the Petitioner argues that the offences referred to under Section 195 of the Code of Criminal Procedure relate to the offences against the Court for which unless the complaint was given in writing by the Court the cognizance cannot be taken and in this case, no such complaint has been launched by the Court on whose file the document was received and therefore, the complaint is not sustainable.