MUTHUKUMAR Vs. ASSISTANT COMMISSIONER OF POLICE, PALAYAMKOTTAI

JUDGEMENT

(1.) This petition has been filed to quash the impugned charge sheet in P.R.C.No.50 of 2016, on the file of the learned Judicial Magistrate No.1, Tirunelveli as against the petitioner herein.

(2.) The learned Counsel appearing for the petitioner would submit that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. Without any base, the second respondent police registered a case in Crime No.245 of 2016 for the offences under Section s 294(b) and 506(i) of IPC r/w Sections 3(1)(r)(s) and 3(2)(Va) of SC/ST Amendment of Ordiance 2015, as against the petitioner and the same has been taken cognizance in P.R.C.No.50 of 2016 on the file of the Judicial Magistrate No.1, Tirunelveli. Hence, he prayed to quash the same.

(3.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (criminal side) appearing for the first and second respondents and the learned counsel appering for the third respondent.