SUNDARAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners in Crl.O.P.(MD)No.5932 of 2013 are Accused Nos.2 and 3 and the petitioners in Crl.O.P.(MD)No.5531 of 2013 are Accused Nos.4 and 5 in C.C.No.73 of 2011, pending on the file of the Judicial Magistrate Court No.I, Madurai.

(2.) Now, they filed these petitions to quash the entire proceedings of C.C.No.73 of 2011.

(3.) The learned counsel appearing for the petitioners submitted that the allegations levelled in the FIR and the charge sheet is only against the first accused Selvamanickam and the complaint was lodged only on 02.02.2007 for the alleged occurrence that had taken place in the year 1993 to 2006. Even though 55 witnesses were examined by the respondent police, none of the witnesses made a single word or allegation against the petitioners in both the Criminal Original Petitions. So, the proceedings in C.C.No.73 of 2011 initiated against the petitioners are all liable to be quashed. Furthermore, he submitted that the allegations and averments mentioned in the FIR and the charge sheet shows that the petitioners have not committed any offence as stated by the respondent police.