LAWS(MAD)-1994-1-113

N MANI Vs. CCIT ADMINISTRATION

Decided On January 12, 1994
(1) N. MANI; (2) PELINA KINIGHT B. RODRIGUES; (3) HARAKCHAND P. JAIN Appellant
V/S
(1) Ccit (Administration) and Anr Respondents

JUDGEMENT

(1.) ACCUSED Nos. 6 and 13, in C. C. No. 179 of 1985 and A-2 in C. C. No. 304/88 (A-19 in C. C. No. 179 of 1985), on the file of the Additional Chief Metropolitan Magistrate, (E.O.I), Egmore, Madras have filed these petitions under section 482 of the Code of Criminal Procedure praying to call for the records in the above cases and quash the proceedings as against them. The short facts are :