A MARUTHACHALAM Vs. STATE

JUDGEMENT

(1.) This criminal revision case has been directed against the order passed in Spl.C.M.P.No.516 of 2009, in Special Calendar Case No.14 of 2008, by the Chief Judicial Magistrate Court, Coimbatore.

(2.) The revision petitioner and his wife (second accused), as petitioners, have filed Special C.M.P.No.516 of 2009, under Section 239 of the Code of Criminal Procedure, 1973, praying to discharge them from the proceedings of Special Calendar Case No.14 of 2008, wherein, the present respondent has been shown as sole respondent.

(3.) It is averred in the petition that the petitioners have been arrayed as accused Nos.1 and 2, in Special Calendar Case No.14 of 2008. Further it is averred in the petition that the petitioners have no connection whatsoever with the alleged offences and they have been falsely implicated and in fact, the petitioners are having sufficient source of income. Under the said circumstances, the present petition has been filed for getting the relief sought therein.