TAJUDEEN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C.No.73 of 2016 on the file of the Judicial Magistrate, Additional Mahila Court, Trichy, thereby taken cognizance for the offences under Sections 498(A), 406 and 506(i) of IPC, in Crime No.10 of 2016, as against the petitioners herein.

(2.) The learned Counsel appearing for the petitioners would submit that the petitioners are innocent and they have not committed any offence as alleged by the prosecution. Without any base, the first respondent police registered a case in Crime No.10 of 2016 for the offences under Sections 498(A), 406 and 506(i) of IPC, as against the petitioners and the same has been taken cognizance in C.C.No.73 of 2016 on the file of the Judicial Magistrate, Additional Mahila Court, Trichy. Hence he prayed to quash the same.

(3.) The learned Government Advocate (Crl. Side) submitted that there are materials available to proceed with the case as against the petitioners herein and at the threshold, the criminal proceedings cannot be quashed and the charges framed against the petitioners have to be gone into a fullfledged trial. Further, he submitted that the trial has also been commenced and hence, he prayed for dismissal of the petition..