PALANISAMY Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to call for the records in C.C.No.703 of 2014 on the file of the Judicial Magistrate Court No.1, Tiruppur and quash the same.

(2.) On the complaint lodged by the Branch Manager, State Bank of India, the respondent police registered a case in Cr.No.35 of 2011 on 05.11.2011. After completing the investigation, charge sheet has been filed in C.C.No.703 of 2014 before the learned Judicial Magistrate No.1, Tiruppur for the offences under Sections 120 (b), 406 and 420 Penal Code against the petitioner herein (A2), challenging which, A2 is before this Court.

(3.) Heard, Mr.N.Ponraj, learned counsel for the petitioner and Mrs.P.Kritika Kamal, learned Government Advocate (Crl. Side) for the first respondent.