THAMODHARAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the F.I.R. in Crime No.742 of 2020 registered by the first respondent police for offences under Sections 147, 148, 294(b), 324 and 506 (ii) of IPC, as against the petitioner.

(2.) The learned Counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. Without any base, the 1st respondent police registered a case in Crime No. 742 of 2020 for the offences under Sections 147, 148, 294(b), 324 and 506 (ii) of IPC, as against the petitioner. Hence he prayed to quash the same.

(3.) The learned Additional Public Prosecutor would submit that the investigation is almost completed and the respondent police have only to file final report.