KARTHIKEYAN Vs. STATE

JUDGEMENT

(1.) THE petitioners were arrayed as �A� party before the Taluk Executive Magistrate and Tahsildar, Wallajah, in his proceedings Roc.B1 10823/88 dated 29.9.1988 initiated under Sec.145 of the Cr.P.C. THE petition filed under Sec.482 of the Cr.P.C., seeks calling for the records, from the file of the Taluk Executive Magistrate and Tahsildar, Wallajah, in the aforesaid proceedings and to quash the same in the interests of justice.

(2.) THE first respondent on the basis of the first information report in Crime No.165 of 1988 on the file of me Ranipet Police Station dated 3.8,1988, prayed for initiation of proceedings under Sec.145 of Criminal Procedure Code against the petitioners and respondents belonging to �B� Party.

(3.) IN pursuance of the summons issued, both the parties appeared before the Court below and ultimately the Executive Magistrate directed the issue of summons to one Mohan Krishnadoss, who was residing at Madras, to appear for an enquiry on 17.5.1989. Meanwhile the present petition to quash the impugned proceedings was admitted by this Court on 3.4.1989 and stay of the pending proceedings was also ordered.