R D SETHURAMAN Vs. STATE

JUDGEMENT

(1.) A -3 in E.O.C.C. No.78 of 1998 pending on the file of learned Additional Chief Metropolitan Magistrate (E.O.II), Egmore, Chennai seeks quashing of the Criminal proceedings in so far as he is concerned.

(2.) THE split up case in E.O.C.C. No.456 of 2009 with respect to certain other accused was over 1 year ago. The mother case is the present case in E.O.C.C. No.78 of 1998 in which the Petitioner and A.T.K. Srinivasan are being prosecuted.

(3.) THE learned Counsel for the Petitioner contends that he has been made an Accused in a Criminal case as early as in 1998. Still with such a badge, he is passing his days, which causes him unbearable mental agony and affects his reputation. In the circumstances, in the interest of justice, this Criminal proceedings are required to be quashed.