PANDIARAJ AND OTHERS Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Original petitions in Crl.O.P.(MD)Nos.2020 of 2015, 17651 of 2016 and 11946 of 2017 have been filed to quash in C.C. No. 49 of 2014 on the file of the learned Judicial Magistrate, Nilakottai, Dindigul District, in M.C. No. 184 of 2014 on the file of the learned Judicial Magistrate, Additional Mahila Court, Trichy and in C.C. No. 97 of 2017 on pending on the file of learned Judicial Magistrate, Nilakottai, Dindigul District as against the petitioners.

(2.) Heard both sides.

(3.) The petitioner in Crl. O.P.(MD) No. 2020 of 2015 is the first accused in Crime No. 25 of 2013 and the defacto complainant in Crime No. 319 of 2013 and similarly the petitioner in Crl.O.P.(MD) No. 17651 of 2016 is the accused in Crime No. 25 of 2013 and defacto complainant in Crime No. 319 of 2013 similarly the petitioners in Crl.O.P.(MD) No. 11946 of 2017 are the first and second accused in Crime No. 319 of 2013 and the first accused is the defacto complainant in Crime No. 25 of 2013.