FALCON IMPEX Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in C.C. No. 2675 of 2018 on the file of the CCB/CBCID Special Court, Egmore, Chennai, having been taken cognizance for the offences punishable under Ss. 408, 420 and 120(B) of IPC.

(2.) The learned Counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have not committed any offence as alleged by the prosecution. Without any base, the first respondent police registered a case in Crime No. 20 of 2017 for the offences under Ss. 408, 420 and 120(B) of IPC, as against these petitioners and filed charge sheet in C.C. No. 2675 of 2018 before the CCB/CBCID Special Court, Egmore, Chennai. Hence he prayed to quash the same.

(3.) The learned Government Advocate would submit that there are specific allegations as against these petitioners to attract the offences under Ss. 408, 420 and 120(B) of IPC. He further submitted that there are only five witnesses in this case and all the points raised by the petitioners have to considered only during the trial. Therefore, he prayed to dismiss this petition.