LAWS(MAD)-2017-9-17

P.VENKATESH AND OTHERS Vs. STATE

Decided On September 20, 2017
P.Venkatesh And Others Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This quash petition has been filed by the Petitioners/Accused No.

(2.) to 5 who are the sons of A1, charsheeted in C.C.No.1180 of 2011 pending on the file of the learned Chief Metropolitan Magistrate, Egmore, Chennai for the offence under Section 420, 120(b), 465, 468, 471 read with 468 IPC and 468 read with 109 IPC. 2. The facts of the case are : on a complaint given by the defacto-complainant/ respondent No.2, a case in Crime No.706/2007 was registered under Sections 406 and 420 IPC. The first respondent after completion of investigation filed a final report which was taken C.C.No.1180 of 2011 for the alleged offences. The charge against the petitioners as per the charge sheet is extracted hereunder in verbatim:-

(3.) As per the charge sheet 30 witnesses have been cited by the Investigating Officer and it was taken on file in C.C.No.1180 of 2011 on the file of the Chief Metropolitan Magistrate, Egmore, Chennai. The petitioners who are arrayed as Accused No. 2 to 5 have filed the present petition seeking to quash the proceedings in C.C.No.1180 of 2011 pending on the file of the Chief Metropolitan Magistrate, Egmore, Chennai.