ARASU AND OTHERS Vs. R. ARUNAGIRI

JUDGEMENT

(1.) The petitioners herein are the accused in C.C. No. 273 of 2012 on the file of the Judicial Magistrate No. VI, Salem.

(2.) The respondent/complainant filed a private complaint under Section 200 Cr.P.C , 1973against the petitioners/accused herein before the learned Chief Judicial Magistrate, Salem for the alleged offences punishable under Sections 34 r/w 109, 193, 120-B, 201, 211 and 221 of I.P.C. The learned Chief Judicial Magistrate, Salem recorded the statements of the complainant and the witnesses. However, he transferred the case to the file of Judicial Magistrate No. VI, Salem. The Judicial Magistrate No. VI, Salem, after perusing the statements of the complainant and the witnesses, took cognizance of the offences punishable under Sections 34 r/w 109, 120 b, 211 and 221 of I.P.C and issued summons to the accused.

(3.) The petitioners/accused have filed the present petition to call for the entire records in C.C. No. 273 of 2012 pending before the learned Judicial Magistrate No. VI, Salem and quash the proceedings under Section 482 Cr.P.C., 1973