(1.) THESE petitions have been filed by V.Prasanth [A2] and V.Priya Nair [A1] respectively, to quash the prosecution in C.C. No. 3430 of 2012 for offence under Section 120(B), 506(ii) IPC r/w 34 IPC pending on the file of the XVI Metropolitan Magistrate, George Town, Chennai.
(2.) FOR the sake of convenience, the parties would be referred to as the de facto complainant, police and the accused.
(3.) BASED on the complaint dated 20.08.2012, the respondent police registered a case in Cr.No. 1307 of 2012 under Section 506(ii) IPC against Priya Nair, Usha and Prasanth and after completing the investigation, they filed the impugned Final Report under Section 173(2) Cr.P.C. against Priya Nair, Prasanth and Vinitha and deleted Usha from the Final Report for offences under Sections 120(B), 506(ii) IPC r/w 34 IPC, before the XVI Metropolitan Magistrate, George Town, Chennai. The trial Court took cognizance of the offence in C.C. No. 3430 of 2012 and issued process to the accused, aggrieved by which the accused have approached this Court to quash the proceedings against them.