JAYAPRADA R Vs. SUBRAMANIAM D INCOME TAX OFFICER

JUDGEMENT

(1.) THESE are petitions under section 482, Criminal Procedure Code, 1973, to quash the proceedings in C.C. Nos. 183 to 186 of 1985 on the file of the Additional Chief Metropolitan Magistrate, Egmore, Madras.

(2.) PROSECUTION have been launched against the petitioners for offences under section 120B read with sections 177, 193, 196 and 420 read with section 511, Indian penal Code, 1860 and under sections 276C (1), 277 and 278 of the Income-tax Act, 1961.