NJL TRADERS Vs. KARUPPASAMY

JUDGEMENT

(1.) These Criminal Original Petitions have been filed to quash the proceedings in S.T.C.No.635 of 2017, S.T.C.No.637 of 2017, S.T.C.No.636 of 2017 and S.T.C.No.632 of 2017 on the file of the learned Judicial Magistrate, Cheranmahadevi.

(2.) Heard, the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(3.) A careful perusal of entire materials available on record, the charge sheet discloses a prima facie offence against the petitioners and there is no reason to interfere with the same. It is relevant to rely upon the judgment of the Hon'ble Supreme Court of India passed in Crl.A.No.255 of 2019 dated 12.02.2019 in the case of Sau. Kamal Shivaji Pokarnekar vs. the State of Maharashtra & ors., as follows:-