K RAVICHANDRAN Vs. STATE

JUDGEMENT

(1.) PETITION filed under Section 482 Cr.P.C to call for the records in C.C.No,22 of 2006 and quash the connected proceedings of trial in C.C.No,22 of 2006 on the file of Chief Judicial Magistrate, Namakkal.) Learned counsel for the petitioner filed the Crl.O.P.No,21943 of 2007 on behalf of the petitioner. The petitioner narrated the facts of the case in the above said Crl.O.P.No,21943 of 2007.

(2.) THE petitioner was ranked in the complaint in C.C.No,22 of 2006 as A2. THE petitioner further alleged that the respondent/ complaint has filed a charge sheet against him and also one John in C.C.No,22 of 2006 for offences punishable under Sections 120-B r/w. 406 r/w. 34 IPC. THE petitioner further alleged that he belonged to a reputed family and he was requested by the land owners to sell their landed properties. Accordingly he functioned as middle man for the said land transaction. For the said land transaction, the first accused issued demand drafts in favour of the second accused. THE same was distributed to the land owners ie., his role as alleged by him. Hence, the petitioner prays that the above said case in C.C.No,22 of 2006 is misconceived one. Further the petitioner/A2 is not at all engaged with the said C.C.No,22 of 2006 on the file of learned Chief Judicial Magistrate, Namakkal.

(3.) WITH the above direction, the Criminal Original Petition is disposed of. Consequently, connected Miscellaneous Petition is closed as unnecessary.