KARUPAIAH Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records relating to the proceedings in S.T.C.No.627 of 2020, on the file of the Judicial Magistrate Court No.II, Virudhunagar District and quash the same as against the petitioners herein.

(2.) Heard the learned counsel appearing for the petitioners and the learned Government Advocate (Criminal side) appearing for the respondent Police.

(3.) Prior to filing of the final report, the respondent herein registered an F.I.R. in Crime No.190 of 2020, in which, the petitioners are arrayed as accused for the offence under Section 9(B)(1)(b) of the Explosives Act, 1884. After concluding the investigation, final report has also been filed against the petitioners for the same offence and the same was taken on file in S.T.C.No.627 of 2020. Therefore, the petitioners are before this Court with the present Criminal Original Petition seeking to quash the proceedings in S.T.C.No.627 of 2020.