SIVANESAN AND OTHERS Vs. THE STATE

JUDGEMENT

(1.) This Criminal Original Petition has been preferred seeking to call for the records in C.C. No. 148 of 2015 on the file of the Judicial Magistrate Court, Sirkazhi, for offences under Sections 418,420,423 and 465 IPC and quash the said proceedings.

(2.) On the complaint lodged by one Ravi, the respondent police registered a case in Cr. No. 148 of 2014 on 01.10.2014 and after completing the investigation, has filed charge sheet in C.C. No. 148 of 2015 before the Judicial Magistrate, Sirkazhi, for offences under the aforesaid provisions against 4 accused, for quashing which, A3 and A4 are before this Court.

(3.) Heard the learned counsel for the accused and the learned Additional Public Prosecutor appearing for the respondent State.