M INBARAJAN Vs. BALADHANDAPANI

JUDGEMENT

(1.) Accused 2 and 3 in C.C.No. 931 of 1996 pending on the file of the Judicial Magistrate No. II, Madurai, are the petitioners. They have filed this petition praying that the proceedings in C.C.No. 931 of 1996 be quashed as regards the petitioners.

(2.) The respondent filed a complaint against the petitioners and another under Sections 138 and 141 of Cr. P.C.

(3.) The complaint was taken on file by the learned Judicial Magistrate, Madurai, who issued processes to the accused. Hence the accused 2 and 3 have come forward with this petition under Section 482 of Cr. P.C.