K. DIVYA Vs. NAGAVEL

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in C.C. No. 319 of 2017 pending on the file of the learned Judicial Magistrate, Nilakottai for the offences under Sections 120-B, 294(b), 420, 497, 506(ii) and 511 of IPC.

(2.) The learned Counsel appearing for the petitioners would submit that the petitions are innocent and they have not committed any offence as alleged by the prosecution. Without any base, a case came to be registered a case for the offences under Sections 120-B, 294(b), 420,497,506(ii) and 511 of IPC., as against the petitioner and taken cognizance for in C.C. No. 319 of 2017 Hence he prayed to quash the same.

(3.) Heard Mr. D. Ramesh Kumar, learned counsel appearing for the petitioners and Mr. K.M. Gopinath learned counsel for the respondent.