PALANI Vs. INSPECTOR OF POLICE PUDHUKOTTAI

JUDGEMENT

(1.) THIS Petition is filed to quash the proceedings in Aal/M.C.94/04, pending on the file of the Sub"""Divisional Magistrate and Revenue Divisional Officer, Thoothukudi. The petitioners are the B"""party group in Section 107 of Cr.P.C. proceedings.

(2.) HEARD the learned counsel for the petitioners as well as the learned Government Advocate (Crl.Side).