C SATHIYANATHAN Vs. VEERAMUTHU

JUDGEMENT

(1.) This criminal original petition has been filed invoking the inherent powers of the High Court under Section 482 of Criminal Procedure Code to quash the criminal proceedings initiated against the petitioner herein in PRC No. 14 of 2006 on the file of the learned Judicial Magistrate No. 2, Mettur based on a private complaint preferred by the respondent herein under Section 200 of the Code of Criminal Procedure.

(2.) The facts leading to the filing of the present criminal original petition can be stated thus : -

(3.) This Court heard the submissions made by Mr. K. V. Karunakaran and that of Mr. S. Packiaraj, learned counsel for the respondent. The materials available on records were also perused.