MURALI Vs. GNANASEKARAN

JUDGEMENT

(1.) THE petition is filed seeking quashment of the criminal proceedings in C.C.No.618 of 2003 on the file of the learned Judicial Magistrate II, Poonamallee.

(2.) THE sum and substance of the private complaint filed by the respondent herein is as follows:-

(3.) THE court will have to decide whether the criminal proceedings initiated by the complainant/respondent is an abuse of process of law.