ANBALAGAN Vs. STATE

JUDGEMENT

(1.) These petitions have been filed by the accused u/s.482 Cr.P.C., to quash the proceedings against him in C.C.Nos.98 of 2016, 99, of 2016, 101 of 2016, 102 of 2016, 107 of 2016, 108 of 2016, 110 of 2016 to 115 of 2016 on the file of the Judicial Magistrate, Musiri, Tiruchirapalli District.

(2.) The brief facts of the case are as follows:

(3.) Heard M/s.K.Kumaravel, P. Arumugham and V.R.Venkatesan, learned counsel for the petitioner and Mr.A.P.G.Ohm Chairma Prabhu, learned Government Advocate (Criminal Side) for the first respondent and Mr.M.Sridharan for second respondent.