K THANGARAJ Vs. STATE AND ORS

JUDGEMENT

(1.) This petition has been filed to quash the first information report in Cr. No. 20 of 2010 on the file of the Inspector of Police, District Crime Branch, Madurai.

(2.) Concisely and precisely, the relevant facts which are absolutely necessary for the disposal of this petition would run thus:

(3.) Heard the learned Government Advocate (Criminal Side) for the first Respondent, who would submit that Y. Othakadai Police Station and the District Crime Branch, Madurai, are all coming under the control of the Superintendent of Police, Madurai District and that he has got supervisory powers and that relating to both the F.I. Rs, the investigation is pending.