NACHIMUTHU Vs. NACHIMUTHU GOUNDER

JUDGEMENT

(1.) This Criminal Original Petition is filed to call for the records in C.C.No.136 of 2008 on the file of the Judicial Magistrate Court, Dharapuram, quash the same in so far as the petitioners are concerned.

(2.) The petitioners, who are accused Nos.1 to 5 and 8 in C.C.No.136 of 2008, which is pending trial on the file of Judicial Magistrate, Dharapuram, on a private complaint filed by the respondent/complainant herein for the offences under Sections 467, 468, 471 and 420 of the Indian Penal Code had preferred the above quash petition.

(3.) Notice has been served to the respondent on 24-04-2017 and proof of service has been submitted by the learned Judicial Magistrate, Dharapuram. Despite receipt of notice, the respondent had failed to appear in the above case. The name of the respondent has been printed in the cause list, the respondent had chosen not to appear. Absence of the respondent and adjourning the case would be of no use. Hence, I proceed to dispose of the case on merits, on the submissions of the petitioner, typed set of papers and on the available materials on record.