N. PAUL AND ORS. Vs. VINOD KUMAR

JUDGEMENT

(1.) The petitioners, who are arrayed as A1 and A2 in the private complaint in C.C. No. 5226 of 2014 on the file of the XVIII Metropolitan Magistrate Court, Saidapet, Chennai, have come forward with the present petition for quashing the proceedings initiated against them for the offences under Ss. 500, 211, 193, 195 r/w 34 IPC.

(2.) The relevant facts of the case are as follows:

(3.) The learned counsel for the petitioners has raised the following grounds for quashing the proceedings: