D BASANTH KUMAR RANKA Vs. STATE

JUDGEMENT

(1.) These petitions have been filed to quash the proceedings in C.C.No.1154 of 2008 on the file of the learned VIII Metropolitan Magistrate, George Town, Chennai.

(2.) On a complaint lodged by T.T.Sekar [de facto complainant], the respondent police registered a case in C-2 Police Station crime No.501 of 2006 under Section 420 and 506[ii] IPC against the petitioners/accused and after completing the investigation, filed Final Report in CC.No.1154 of 2008 before the learned VIII Metropolitan Magistrate, George Town, Chennai, challenging which, the petitioners/accused are before this Court.

(3.) Heard the learned counsel for petitioners/accused, learned counsel for the de facto complainant and the learned Additional Public Prosecutor for the State.