P V SUBRAMANIAM Vs. C VELLAISWAMY

JUDGEMENT

(1.) THESE three Criminal Miscellaneous Petitions had been filed to quash the proceedings in C. C. No. 402 of 1984 on the file of the Chief judicial Magistrate, Tiruchirapalli.

(2.) ONE C. Vellaiswamy , the 1st respondent in all these three petitions, filed a complaint against these petitioners-accused before the Court below for offences under Secs. 323 and 355, i. P. C. The petitioners are the members of the Railway Protection Force. The 1st respondent is a resident of Manjanakkara Street, Tiruchirappall i. He is running an old iron scrap shop at no. 71, Eda Street, Palakkarai , Tiruchirappalli.

(3.) THE petitioners respectively in Crl. M. P. No. 6599 of 1986, 5505 of 1985 and 6605 of 1986 were arrayed as accused 1 to 3 in the complaint before the Court below. After receipt of process, the petitioners accused have come forward with the present petitions.