VIJAYARAGHAVAN AND ORS. Vs. THE STATE AND ORS.

JUDGEMENT

(1.) The petitioner has come forward with this petition praying to quash the proceedings in C.C. No. 290 of 2014 on the file of the learned Judicial Magistrate, Periyakulam.

(2.) The case of the petitioners is that originally, a complaint has been given against four persons and ultimately charge sheet has been filed against three persons in C.C. No. 290 of 2014, except the accused No. 1, even though he has been arrayed as an accused No. 1.

(3.) The further case of the petitioners is that the de -facto complainant eloped with the sister of the 2nd petitioner and that already a sessions case in S.C. No. 21 of 2014 is pending on the file of the learned Mahila Court, Theni. In order to defeat the said case, the de -facto complainant has preferred a complaint against these petitioners and that they are not at all involved in the alleged offences, much less the offences mentioned in C.C. No. 290 of 2014 pending on the file of the Judicial Magistrate, Periyakulam, Theni District.