A.LEO CHARLES Vs. M.VIJAYAKUMAR

JUDGEMENT

(1.) These criminal original petitions have been filed by the petitioners praying to quash the criminal proceedings in C.C.No.274 of 2013 pending on the file of the learned Judicial Magistrate No.1, Salem.

(2.) The petitioner in Crl.O.P.No.3298 of 2014 has been arrayed as 2nd accused and the petitioners in Crl. O.P. No.28671 of 2015 have been arrayed as accused 4 to 6 in the case in C.C. No. 274 of 2013 pending on the file of the learned Judicial Magistrate No.1, Salem.

(3.) The brief facts, which are necessary for disposing these petitions, are as follows: