DHANDAPANI Vs. V ASHOK KUMAR

JUDGEMENT

(1.) Since the issues involved in these Criminal Original Petitions are interlinked, they are heard together and disposed of by this common order.

(2.) The petitioner in Crl.O.P.(MD)No.620 of 2013 is Accused No.1 in C.C.No.351 of 2012 on the file of the Judicial Magistrate Court No.II, Karur. The petitioners in Crl.O.P(MD)No.948 of 2013 are Accused Nos.3 to 5 in the abovesaid case. Now, these Criminal Original Petitions have been filed by the petitioners, in which, they are seeking the relief to quash the proceedings in C.C.No.351 of 2012 as illegal.

(3.) In the Trial Court, the case of the respondent is as follows: