KARUNAMOORTHI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed praying to quash the F.I.R. registered in Crime No.869 of 2019 dated 20.10.2019 on the file of the first respondent police, as illegal.

(2.) Heard Mr.W.Camyles Gandhi, learned counsel appearing for the petitioners, Mr.S.Karthikeyan, learned Additional Public Prosecutor appearing for the first respondent police and Mr.K.Vasanthanayagan, learned counsel appearing for the second respondent.

(3.) The petitioners 1 to 12 are arrayed as accused nos.1 to 12 in Crime No.869 of 2019 on the file of the first respondent police. The said F.I.R. has been registered for the offences punishable under Sections 294(b), 323, 324, 506(1) and Section 4 of Tamil Nadu Prohibition of Harassment of Women Act, 2002.