SENTHIL KUMARAN TEA INDUSTRIES Vs. N. RAJKUMAR

JUDGEMENT

(1.) ACCUSED 1 to 4 in C.C. No. 10/93 on the file of the Judicial Magistrate, Coonoor, have filed this petition under S. 482, Cr.P.C, praying to call for the records in the above case and quash the same.

(2.) SHORT facts are:

(3.) MR . V. Nicholas, learned counsel for the petitioners, would rely upon a decision of this court in C. Balasundaram v. Prakash, M/s. Rasi Financing Corporation (Crl.M.P. No. 13898 of 1989, order dated 27.11.1990) in which Padmini Jesudurai, J. had an occasion to consider a similar point and the learned Judge has held as follows: