NAVEEN @ L SRINIVASAN Vs. STATE

JUDGEMENT

(1.) These petitions seek to quash the proceedings pending in C.C. No.12187/2008 on the file of the Additional Chief Metropolitan Magistrate, EO-I, Egmore, Chennai.The petitioners/ accused in such case,are facing prosecution for offences under section 384 r/w. 34 Indian Penal Code.The petitioner in Crl.O.P. No.7217 of 2009 is the 1st accused, while the petitioner in Crl.O.P.No.24374 of 2008 is the 4th accused and the petitioners in Crl.O.P.No.29084 of 2008 are the 2nd and 3rd accused. The substratum of the offences alleged against the petitioners is to be found in the final report filed in the case and the same readily may be reproduced.

(2.) Heard the learned senior counsel Mr.B. Kumar appearing for petitioners/ accused 2 and 3 in Crl.O.P. No.29084/2008, Senior Counsel Mr. S. Ramesh appearing for the petitioner/ first accused in Crl.O.P.No.7217 of 2009, Mr.C.Prakash counsel appearing the petitioner/ 4th accused in Crl.O.P.No.24374 of 2008, as also the learned Government Advocate appearing for the State and Senior Counsel Mr.Ashok Kumar appearing on behalf of the defacto complainant in Crl.O.P.No.7217/2009 and also perused the materials available on record.

(3.) The contention of the learned senior counsel Mr.B.Kumar are as follows :-