P SIVAGNANAM; A SATHYANATHAN; V DURAIRAJ; V VEERA CHELLAIAH; C ROSAMMAL; V MURUGESAN; K VISWANATHAN; N CHINNASAMY Vs. STATE

JUDGEMENT

(1.) Criminal Original Petition Nos.2898, 23761 & 25054 of 2014 have been filed by the petitioners, who have been arrayed as A15, A12 & A4 in C.C.No.18 of 2008 pending on the file of the learned Chief Judicial Magistrate, Dharmapuri, seeking to quash the said criminal proceedings. They were working as- i) Assistant, Taluk Office, Dharmapuri and ii) Village Administrative Officer, Reddihalli Village (now Ujjarahalli Village), Dharmapuri District and iii) Tahsildar, Pennagaram, Dharmapuri District, respectively, at the relevant point of time.

(2.) Criminal Original Petition Nos.21917 to 21919 of 2015 have been filed by the petitioners, who have been arrayed as A4, A3 & A2 in new C.C.No.21 of 2008 (Old C.C.No.122 of 2006) pending on the file of the learned Chief Judicial Magistrate, Dharmapuri, respectively, praying to quash the criminal proceedings as against them. They were working as i) Assistant, RDO's Office, Krishnagiri, Dharmapuri District, ii) Zonal Deputy Tahsildar, Uthangarai, Dharmapuri District & iii) Village Administrative Officer, Uthangarai, Dharmapuri District, respectively, at the relevant point of time.

(3.) Crl.O.P.No.32319 of 2014 has been filed by the petitioner, who has been arrayed as 2nd accused in Spl.C.C.No.3 of 2003 pending on the file of the learned Chief Judicial Magistrate, Cuddalore, seeking to quash the criminal proceedings as against him. He was serving as Tahsildar, Thittagudi Taluk, Cuddalore District at the relevant point of time.