BALAJI Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to quash the F.I.R. in Crime No.791 of 2019 registered by the respondent police for offences under Sections 379 & 430 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 respondent police registered a case in Crime No.791 of 2019 for the offences under Sections 379 & 430 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.