PANDU @ PANDARAM; MOHAMED ABUBUCKER SITHICK Vs. STATE

JUDGEMENT

(1.) The petition in Crl. O.P. (MD) No. 16737 of 2011 has been filed by the petitioners, who are the accused in crime No. 77 of 2010 of the 1st respondent police, seeking to quash the proceedings in S.C.No. 36 of 2010 pending on the file of the learned Additional District and Sessions Judge (PCR Court), Tirunelveli, Tirunelveli District, which was taken on file on the basis of the charge sheet filed in the said crime number. The petition in Crl. O.P. (MD) No. 16827 of 2011 has been filed by the petitioner/Accused Nos. 1 to 10, seeking to quash the charge sheet filed in crime No. 78 of 2010 of the 1st respondent police in the Sessions Case No. 325 of 2011, pending before the learned Assistant Sessions Judge, Tenkasi, Tirunelveli District, for the offences punishable under Sections 147, 148, 294(b), 323, 324 and 307 I.P.C.

(2.) The petition in Crl. O.P. (MD) No. 16828 of 2011 has been filed by the petitioner/Accused, seeking to quash the proceedings in J.C.No. 264 of 2011, taken on file by the Juvenile Justice Board, Tirunelveli, on the charge sheet filed against the petitioner in crime No. 78 of 2010 of the respondent police, for the offences punishable under Sections 147, 148, 294(b), 323, 324 and 307 I.P.C.

(3.) The Learned Counsel appearing for the petitioners in Crl. O.P. (MD) Nos. 16827 and 16828 of 2011 would submit in his argument that the case was originally registered by the Achanputhur Police Station in crime No. 78 of 2010 for the offence under Section 147, 148, 294(b), 323, 324 and 307 I.P.C. against the petitioner/accused in Crl. O.P. (MD) Nos. 16827 of 2011 and 16828 of 2011 and the investigation was done by the said police and since one of the accused was a juvenile on the date of offence, separate charge sheets have been filed and the charge sheet filed against the petitioners in Crl. O.P. (MD) No. 16827 of 2011 has been taken on file by the learned Judicial Magistrate concerned and thereafter, it was committed to Sessions Court and in turn, the case was taken cognizance by the learned Additional Sessions Judge, Tirunelveli and it was transferred to the Assistant Sessions Judge, Tenkasi, for disposal in accordance with law in S.C.No. 325 of 2011. He would further submit that the case against the juvenile accused was taken on file by the Juvenile Justice Board in J.C.No. 264 of 2011 and it is pending for disposal.