MURUGANDI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C.No.145 of 2016 in Crime No.406 of 2015 on the file of the Judicial Magistrate, Valliyoor, Tirunelveli District, as against this 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 first respondent police registered a case in Crime No. 406 of 2015 for the offences under Sections 420, 294(b), 352 and 506(i) of IPC, as against the petitioner and taken cognizance in CC.145 of 2016. Hence he prayed to quash the same.

(3.) The learned Government Advocate(Crl.Side) would submit that trial has been commenced and some of the witnesses have been examined in this case