R. GANGATHARAN Vs. THE STATE REPRESENTED BY ITS INSPECTOR OF POLICE (CCIW/CID), COIMBATORE RURAL, COIMBATORE,

JUDGEMENT

(1.) PETITIONER is the 12th accused in CCC No. 310 of 1995 on the file of learned Judicial Magistrate, IV, Coimbatore and filed the application under Section 482 of the Code of Criminal Procedure, to quash the proceedings so far as he is concerned.

(2.) THE case is brief is as follows:

(3.) HEARD the learned Counsel of both sides.