M. TAMILARASI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking for the relief to call for the records pertaining to crime No.615 of 2019 pending on the file of the first respondent police and quash the same as illegal.

(2.) Heard Mr.C.Prakasam, learned counsel appearing for the petitioner and Mr.S.Karthikeyan, learned Additional Public Prosecutor appearing for the first respondent. There is no representation on the side of the second respondent.

(3.) The petitioner is arrayed as accused No.1 in Crime No.615 of 2019 pending on the file of the first respondent police. The said First Information Report has been registered alleging that the petitioner and three others committed an offence under section 80 of the Juvenile Justice (Care and Protection of Children) Act, 2015. Now the said First Information Report is pending for investigation.