S SUBRAMANIAN ALIAS SENTHIL Vs. STATE

JUDGEMENT

(1.) THE petitioners have filed the above Criminal Original petition praying to call for the records in C. C. No. 206 of 2004 on the file of the Judicial Magistrate No. II, Walajapet and quash the order of taking cognizance dated 5. 8. 2004 and consequent issuance of summons to the petitioners and to allow this Criminal Original Petition.

(2.) HEARD the learned counsel for the petitioners as well as the learned Public Prosecutor.

(3.) THIS criminal Original petition has been brought forth by the petitioners four in number, who are facing the proceedings before the Court of Judicial Magistrate II, Walajapet in C. C. No. 206 of 2004 which was taken cognizance by the said Court on 5. 8. 2004, on a charge sheet filed by the respondent police under Sections 498a, 294b, 342, 506 (I) IPC and Section 4 of Dowry Prohibition Act as against the first petitioner and under Sections 498a,342 read with 34,114 read with 4 of Dowry Prohibition Act as against the other petitioners/accused 2 to 4.