LAWS(MAD)-2016-7-42

K E DAYALAN Vs. STATE OF TAMIL NADU

Decided On July 05, 2016
K.E. Dayalan(in both) Appellant
V/S
The State of Tamil Nadu represented by The Inspector of Police Central Crime Branch EDF Respondents

JUDGEMENT

(1.) Crl.OP No. 24558 of 20105 has been filed by the petitioners, who are arrayed accused in Crime No. 89 of 2015. They sought for quashing the first information report filed against them in Crime No. 89 of 2015. The case in Crime No. 89 of 2015 has been registered at the instance of the second respondent herein for the offences punishable under Sec. 406, 420 and 506 (i) of IPC.

(2.) Crl.OP No. 24585 of 2015 has been filed by A-1 and A-3 in Crime No. 118 of 2015. They seek for quashing the proceedings in Crime No. 118 of 2015. The said case was registered at the instance of the second respondent/defacto complainant for the offences punishable under Sections 406, 420, 294 (b) and 506 (i) of IPC.

(3.) As the issue arise for consideration in both the Criminal Original Petitions are common besides that the counsel on either side have advanced common arguments, these petitions are taken up together and are disposed of by this common order.