(1.) This petition has been filed challenging the proceedings in C.C.No.40 of 2016 on the file of the learned Judicial Magistrate, Gudalur and to quash the same.
(2.) The brief facts of the case is as follows:
(3.) Heard Mr. T.P. Manoharan, learned Senior counsel for the petitioner as well as Mr. Karthic, learned Senior for the respondent.