ADHILAKSHMI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the C.C.No.192 of 2013 on the file of the Judicial Magistrate No.II, Kovilaptti.

(2.) The first respondent herein has laid a final report against the petitioners for the offences under Sections 294(b), 506(ii) I.P.C., and Section 4 of Tamil Nadu Prohibition of Charging Exorbitant Interest Ordinance Act, 2003.

(3.) The second respondent herein is the defacto complainant. Though notice was served in this quash petition on the second respondent, there is no appearance on the side of the second respondent.