SANTINEER VINCENT RAJUMAR Vs. R.REJITHA

JUDGEMENT

(1.) When the matter was called today, there was no representation on both sides, i.e., there was no representation for the petitioners as well as the respondent.

(2.) It is seen that the petition before me being Criminal O.P.No.159 of 2014 has been filed with a prayer to quash a Summary Trial Case being S.T.C.No.10791 of 2013 on the file of the Judicial Magistrate, Alandur.

(3.) The date of the complaint before the Judicial Magistrate is dated 22.11.2013 to be precise. This quash petition is dated 17.12.201