P DURAIRAJ Vs. P MADANLAL JAIN

JUDGEMENT

(1.) CRIMINAL Original Petition filed under Section 482 of CRIMINAL Procedure Code praying for a direction to call for the entire records of the case in C.C.No,65 of 2009 on the file of the Judicial Magistrate, Gudiyattam and quash the same. The accused in C.C No,65 of 2009 on the file of the learned Judicial Magistrate, Gudiyattam has come forward with the present petition under Section 482 Cr.P.C. to quash the above said criminal proceedings instituted against him.

(2.) THE submissions made by Mr.Durai Gunasekaran, learned counsel for the petitioner were heard. THE materials placed before this Court in the form of typed set of papers were also perused.

(3.) THIS Court wonders how the learned counsel for the petitioner has chosen to rely on the said judgement of the Honourable Supreme Court in support of his contention as the observations made therein are enough to reject the contention made by the petitioner herein. The relevant observation are found in paragraph 8 of the said judgement which reads as follows: