NARAYANAMMA Vs. CHIKKA VENKATESHAIAH

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings in C.C. No. 56 of 2013, pending on the file of the Judicial Magistrate-I, Hosur, Krishnagiri District.

(2.) The respondent filed a complaint before the Inspector of Police, Berigai Police Station, Krishnagiri, against the petitioners and an FIR came to be registered in Crime No. 129 of 2008 on 24.06.2008, for the offences under Sections 420, 465 and 468 of IPC.

(3.) The FIR was investigated and a closure report came to be filed by the concerned police on 24.07.2009 before the Judicial Magistrate-I, Hosur.