S RAMAN Vs. AYYAPPAN

JUDGEMENT

(1.) THE petition is filed seeking quashment of the criminal proceedings in C.C.No.5 of 2006 on the file of the Chief Judicial Magistrate, Pudukottai.

(2.) THE petitioners have been arraigned as A-1, A-2 and A-3 in the aforesaid case launched by the respondent on the basis of the private complaint for offences punishable under Sections 341,342,348,352,500 and 506(I) of the Indian Penal Code.

(3.) IN the grounds of appeal, it has been contended that without obtaining sanction for prosecution, the learned Chief Judicial Magistrate, Pudukottai has taken cognizance of the aforesaid private complaint in C.C.No.5 of 2006 and, therefore, quashment of the charges as against these petitioners is warranted.