P. VENKATESAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The matter was heard through "Video Conference".

(2.) This Criminal Original Petition has been filed seeking the relief of calling for the records of F.I.R. registered in Crime No.1716/2020 on the file of the first respondent police and quash the same as illegal.

(3.) Heard Mr.A.Rajesh Kanna, learned Counsel appearing for the petitioner and Mrs.M.Prabhavathi, learned Additional Public Prosecutor appearing for the first respondent.