A MURUGESAN Vs. RAMASAMY

JUDGEMENT

(1.) This Criminal Original petition has been filed by the accused to quash the proceedings in S.T.C.No.3183 of 2016 on the file of the Judicial Magistrate, Manaparai.

(2.) The brief facts of the case are as follows:

(3.) Based on the said complaint, the learned Judicial Magistrate, Manaparai has taken the case on file in S.T.C.No.3183 of 2016 and issued summons to the accused/petitioner herein. The petitioner herein after receipt of the summons, has filed the present petition under Section 482 Cr.P.C to quash the proceedings in S.T.C.No.3183 of 2016 on the file of the Judicial Magistrate, Manaparai.