M.VENKATESAN Vs. ARCHANA

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in in C.C. No. 47 of 2017 on the file of the learned Judicial Magistrate No.II, Thanjavur as against the petitioners.

(2.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in the case with oblique motive. Due to the marriage dispute between the petitioners and the second respondent the petitioners had been falsely implicated in this case and hence, the private complaint filed under Section 200 of Cr.P.C. is liable to be quashed.

(3.) The learned Government Advocate (criminal side) submitted that there are materials available to proceed with the case as against the petitioners herein and at the threshold, the criminal proceedings cannot be quashed and the charges framed against the petitioners have to be gone into a full-fledged trial. Further, he would submit that the trial has also been commenced and hence, he prayed for dismissal of the petition.