K.K. SENGODAN Vs. STATE

JUDGEMENT

(1.) Crl.O.P.No.12620 of 2018 has been filed by accused No.1 to quash the FIR in Crime No.144 of 2018 on the file of the first respondent.

(2.) Crl.O.P.No.14698 of 2018 has been filed by the accused No.2 to quash the FIR in Crime No.144 of 2018 on the file of the first respondent.

(3.) Heard, Mr.Sharath Chandran, learned counsel for the petitioner in Crl.O.P.No.12620 of 2018 and Mr.T.Balaji, the learned counsel for the petitioner in Crl.O.P.No.14698 of 2018, Mr.M.Mohamed Riyaz, learned Additional Public Prosecutor for the first respondent in both Crl.O.P.Nos. and Mr.B.Karthik Narayanan, learned counsel for the second respondent in Crl.O.P.No.12620 of 2018 and sixth respondent in Crl.O.P.No.14698 of 2018.