A MOHAMED THAHEER Vs. STATE

JUDGEMENT

(1.) THIS is a petition filed by the 1st accused before the learned Additional District Judge, Karaikal in Spl.C.C.No.1 of 2008 seeking to quash the proceedings pending before the said court u/s.482 of Cr.P.C.

(2.) THE important facts which are necessary for the disposal of the case would be as follows:

(3.) THE petitioner had also filed a petition to quash the FIR registered in Cr.No.7/2004 in Crl.O.P.No.34832/2005 before this court and the same was dismissed by this court. THEreafter, investigation was conducted and the respondent found the case against the petitioner and two other accused made out and accordingly the final report has been filed with all the relevant papers and the statement of witnesses. THE respondent has obtained necessary sanction before the Competent Authority and had filed the charge sheet for prosecuting the petitioner as well as other co-accused. THE petitioner had presently filed this petition in order to delay the proceedings. THEre is no merit in his case. THE respondent therefore request the court to dismiss the petition filed by the petitioner, since the reasons submitted by the petitioner for quashing final report have no merits.