SAKTHIVEL Vs. S KALASTHIRI

JUDGEMENT

(1.) These Criminal Original Petitions are filed seeking to quash proceedings in PRC. No. 3 on the file of the learned Judicial Magistrate II, Tirupathur, Vellore District.

(2.) The Petitioner in Cr.OP. No. 5186/04 is Al, the Petitioners in Cr.OP. 10996/03 are A10 and A11 and the Petitioners in Cr.OP. 15166/04 are A2 to A9 in the private complaint lodged by the Respondent which has been taken cognizance in PRC. No. 3/2003 by the learned Judicial Magistrate II, Tirupathur for the alleged offences under Sections 147, 148,451,427,341, 166,380 of IPC and Section 3 of the TNPPD Act in regard to an incident that is said to have occurred on 16.11.2002.

(3.) A1 is the Block Development Officer and A2 is the Assistant of Kadili Panchayat Union, A3 is the District Councillor of Veppampalampatti Village, A4 is the Vice President of Udayamuthur Panchayat, A5 to A9 are the Councillors, A1 0 is the Village Administrative Officer and Al 1 is the Assistant Block Development Officer.