VENKATACHALAPATHY AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) THIS petition is filed to quash the proceedings in Crime No. 54 of 2014 on the file of the respondent police.

(2.) WHEN the matter came up before this Court on 22.04.2015, Mr. KTS Sivakumar, learned counsel appeared before this court and submitted that the 6th petitioner/Subbulakshmi had not filed the petition at all and that her signature in the vakalt has been forged and this quash petition has been filed. He also filed an affidavit sworn to by Subbulakshmi in which, paragraphs No. 7 and 8 it is stated as follows:

(3.) SINCE Mr. S. Ramesh, learned counsel for the petitioners on record was not present on 22.04.2015, this Court posted the case today with a direction to Mr. K.T.S. Sivakumar, learned counsel to produce his client before this Court and directed the Registry to print the names of all the petitioners along with the names of the counsel on record. Accordingly, today, the cause list reflects the names of all the petitioners as well as the counsel on record and when the matter is called, the learned counsel on record is not present. Mr. C. Mohanraj, learned counsel represented on behalf of Mr. S. Ramesh and sought for time.