SENTHIL KUMAR Vs. SHANKAR

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of Cr.P.C., seeking to quash the proceedings in P.R.C. No. 8 of 2014 on the file of the learned Judicial Magistrate No. III, Thanjavur.

(2.) HEARD the learned counsel for the petitioner and also the learned counsel for the respondent.

(3.) LEARNED Senior Counsel for the petitioner raised two contentions in support of this quash petition. They are as follows: