MR. HARIKRISHNAN AND OTHERS Vs. PONNAMMAL

JUDGEMENT

(1.) This Criminal Original Petition is filed to call for the records pertaining to the criminal proceedings bearing C.C.No.36 of 2011 on the file of the Judicial Magistrate Court No.II, Tindivanam and quash the same.

(2.) The petitioners who are accused in a private complaint filed by the respondent which is pending trial as C.C.No.36 of 2011 on the file of Judicial Magistrate No.II, Tindivanam for the offences under Sections 181, 193, 209, 404 and 509 of the Indian Penal Code.

(3.) The contention of the learned counsel for the petitioners is that the respondent had filed the private complaint against the petitioners in O.S.No.45 of 2007, which is pending on the file of the Sub Court, Tindivanam, the petitioners had given a false evidence to the effect that the respondent is not the wife of one Pandarinathan and thereby created false documents in the said Civil Proceedings and the entire criminal proceedings is based on the false evidence of the petitioners.