VENKATIAH NAIDU Vs. KARUNAKARAN K P ITO

JUDGEMENT

(1.) THESE four petitions under section 482, Criminal Procedure Code, have been filed to quash the proceedings in C. C. Nos. 153 and 156 of 1985 on the file of the Additional Chief Metropolitan Magistrate (E. O. 1), Madras.

(2.) THE petitioner stands charged for the offences under sections 193, 196 and 420, Indian Penal Code, and sections 276C(1) and 277 of the Income-tax Act, 1961, before the said Magistrate.