RATANSHI SHAH Vs. STATE REPRESENTED BY DRUGS INSPECTOR

JUDGEMENT

(1.) Accused Nos.3 and 4 are the petitioners herein.

(2.) This Criminal Original petition is filed by the petitioners under Section 482 of Cr.P.C., to quash the proceedings against them in C.C.No.107 of 2010 pending on the file of the learned Judicial Magistrate No.2, Sankagiri.

(3.) The brief facts, which are necessary for determination of the case, are as follows:-