MANIKANDAN Vs. STATE

JUDGEMENT

(1.) BY consent, the matter is taken up for final hearing.

(2.) THE petition is filed seeking a direction to call for the records in P.R.C. No. 10 of 2009 on the file of the learned Judicial Magistrate No. II, Ulundurpet, Villupuram District, and quash the same.

(3.) THE charge sheet was taken on file by the learned Judicial Magistrate No. II, Ulundurpet and it is pending on file in P.R.C. No. 10 of 2009 for committal. Pending committal, the petitioners have approached this Court for quashing of the entire charge sheet on the ground that there is no plausible explanation on the side of the prosecution for the inordinate delay in lodging of the complaint/first information report with the police by the second respondent thereby the entire case of the prosecution is rendered suspicious and added to that, the investigation was conducted for a long period of one year and four months and in such course, no substantive material has been collected to prove the allegations against the petitioners/accused.