SOUNDARAJAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in S.T.C.No.233 of 2017 pending on the file of the Judicial Magistrate Court No.II, Tiruvannamalai, thereby taken cognizance for the offences under Sections 352 , 509 of IPC, in Crime No.30 of 2015, as against this petitioners.

(2.) The learned Counsel appearing for the petitioners would submit that the petitioners are innocent and they are not committed any offence as alleged by the prosecution. Without any base, the first respondent police registered a case in Crime No.30 of 2015 for the offences under Sections 352 , 509 of IPC, as against the petitioners and the same has been taken cognizance in S.T.C.No.233 of 2017 on the file of the Judicial Magistrate Court No.II, Tiruvannamalai. Hence they prayed to quash the same.

(3.) The learned Additional Public Prosecutor would submit that the trial has been commenced and some of the witnesses have been examined in this case.