SIVAKAMI SUNDARI AND M PACHIRAJAN Vs. MICHAEL FERNANDO

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C., to call for the records relating to the proceedings in S.T.C. No. 177 of 2008, on the file of the learned Judicial Magistrate No. 1, Thoothukudi, and to quash the same.

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

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