MANIMEKALAI AND ORS. Vs. R. THIRUGNANASAMPATH

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioners to quash the proceedings in C.C.No.202 of 2007 on the file of the Judicial Magistrate Court No.1, Dharmapuri.

(2.) The petitioners are arrayed as accused Nos.1 to 4, on a private complaint filed by the respondent for the offence under Sec. 294(b), 304(A), 316, 420, 468 and 506(ii) of IPC before the learned Judicial Magistrate No.I, Dharmapuri.

(3.) The petitioners are A.1 to A.4. The private complaint was filed by the respondent before the Court below on 23/8/2007. Thereafter, the sworn statement was taken on 17/9/2007 and on the same day 202 Cr.P.C., enquiry was conducted by the Court below. On that enquiry the respondent's brother R.Murali and his father-in-law R.Sundaram were examined and thereafter, on 22/10/2007, the Court below found that a Prima facie case was made out against the petitioners for the offence under Ss. 304(A) and 506(i) of IPC. Thereafter, the Court below took the case on file in C.C.No.202 of 2007 and issued summons to the petitioners, against which the present Criminal Original Petition has been filed.