K J SURIYANARAYANAN Vs. STATE

JUDGEMENT

(1.) Challenging the proceedings in C.C.No.6099 of 2016 on the file of the learned XVII Metropolitan Magistrate, Saidapet, Chennai, the present petitions are filed.

(2.) The case of the prosecution is that on 10.12.2015, the Chairman of the St. John's Ambulance had received a phone call from the first accused threatening for the action taken by all the three petitioners herein. In view of the phone threat, the case came to be registered in FIR No.3999 of 2015 and after investigation, charge sheet has been laid against the said Mahalingam along with the petitioners herein, for offences under Sections 294(b), 506(i) r/w.109 IPC.

(3.) Heard Mr.Shanmugavelayutham, learned Senior counsel for the petitioner in Crl.O.P.No.6367 of 2017 and Mr.C.Iyyapparaj, learned Additional Public Prosecutor appearing on behalf the respondent police.