DOMINIC PRABHU Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This criminal original petition has been filed to quash the proceedings in C.C.No.423 of 2015 on the file of the Judicial Magistrate, Sathankkulam, Thoothukudi District, as against the petitioners.

(2.) The learned Counsel appearing for the petitioners would submit that the petitioners are innocents and they have not committed any offence as alleged by the prosecution. Without any base, the first respondent police registered a case in Crime No.182 of 2014 for the offences under Sections 294(b), 342, 323 and 506(ii) of IPC, as against the petitioners and the same has been taken cognizance in C.C.No.423 of 2015 pending on the file of the Judicial Magistrate, Sathankkulam, Thoothukudi District. Hence he prayed to quash the same.

(3.) The learned Government Advocate (criminal side) appearing for the first respondent would submit that the trial has been commenced and some of the witnesses have been examined in this case.