LAWS(MAD)-2020-10-161

MARIAPPAN Vs. INSPECTOR OF POLICE, VALLIYOOR POLICE STATION

Decided On October 15, 2020
MARIAPPAN Appellant
V/S
Inspector Of Police, Valliyoor Police Station Respondents

JUDGEMENT

(1.) This petition has been filed to quash the i proceedings in P.R.C.No.24 of 2016 pending on the file of the learned Judicial Magistrate, Valliyoor, Tirunelveli District, as against the petitioners herein.

(2.) The learned Counsel appearing for the petitioners would submit that the petitioners are innocent and they have not committed any offence as alleged by the prosecution. Without any base, the second respondent police registered a case in Crime No.413 of 2011 for the offences under Sections 294(b), 448 and 506(ii) of IPC r/w Section 3(1) of Tamilnadu Property (Prevention of Damage and Lose) Act, 1992, as against the petitioners and the same has been taken cognizance in P.R.C.No.24 of 2016 on the file of the learned Judicial Magistrate, Valliyoor, Tirunelveli District. Hence, he prayed to quash the same.

(3.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (criminal side) appearing for the first respondent and the learned counsel appearing for the third respondent.