S.M. NOOR MOHAMED Vs. THE STATE

JUDGEMENT

(1.) This petition is filed to quash the charge sheet in C.C. No. 97 of 2013 on the file of the Judicial Magistrate No. II, Ramanathapuram.

(2.) The complaint was given against the petitioner by the second respondent for the offences punishable under Sections 109, 419, 465, 468, 471, 420 and 506(ii) of I.P.C. and registered in Crime No. 7 of 2008 by first respondent. Subsequently, an enquiry was conducted and a charge sheet came to be filed and taken on file in C.C. No. 97 of 2013 on the file of the Judicial Magistrate No. II, Ramanathapuram.

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