C KANDASAMY SIVARAJ SPINNING MILLS (P) LTD Vs. N CHIDAMBARAM, SUPERINTENDENT REGULATED MARKET BEGAMBUR (POST) DINDIGUL MARKET COMMITTEE

JUDGEMENT

(1.) These petitions are filed under Section 482 of Cr.P.C., to call for the records pertaining to the Calender Cases in C.C. Nos. 813, 815, 814, of 2006, respectively in Crl.O.P. Nos. 1436, 1437, 1438 of 2007, pending on the file of the learned Judicial Magistrate No. II, Dindigul, and Calender Cases in C.C. Nos. 84, 83, 85, 86 of 2007 respectively in Crl.O.P.(MD) Nos. 8187, 8237, 8243, 8244, of 2007, pending on the file of the learned Judicial Munsif-cum-Judicial Magistrate, Vedasundur, and to quash the same.

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

(3.) Heard the learned Counsel appearing for the petitioners as well as the learned Special Government Pleader appearing for the respondent.