VICTOR AUXILIUM Vs. STATE

JUDGEMENT

(1.) THESE petitions have been filed to call for the records in C. C. No. 3819 of 2006 on the file of IV metropolitan Magistrate, Saidapet, Chennai, and to quash the same.

(2.) FOR the sake of convenience, the status of the parties, as mentioned in Crl. O. P. No. 4332 of 2007, would be referred and the petitioner in Crl. O. P. No. 8922 of 2007 by name Auxillia.

(3.) THE facts, in a nutshell, are as under :