S. CHELLAPA AND ORS. Vs. N. BALASUBRAMANINAN

JUDGEMENT

(1.) Crl.O.P. No. 12521 of 2017 has been filed challenging the proceedings in C.C. No. 402 of 2017, pending on the file of the learned Metropolitan Magistrate No. V, Egmore (Allikulam), Chennai.

(2.) The petitioners are working as a police before different police stations and they have also retired from service on 31/7/2015. A complaint was filed on 8/5/2015 by the respondent, who is the practising Advocate, before the learned Metropolitan Magistrate No. V, Egmore (Allikulam), Chennai, for an offence under Sec. 120B, 167, 191, 192, 193, 197, 198 and 464 of I.P.C., and the learned Metropolitan Magistrate No. V, Egmore (Allikulam), Chennai, took cognizance of the complaint for the offence under 120B, 193, 463 and 505(i) of I.P.C.

(3.) Minimum facts that are required for the purpose of disposing this Criminal Original Petition is as follows:-