VELLAIDEVAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records pertaining to the crime No. 06/2019 on the file of the first respondent and quash the same.

(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. 6 of 2019 for the offences under Sections 417, 420, 506(1) and 4 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.