ARUN Vs. STATE REPRESENTED THROUGH

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the impugned proceedings in Special S.C.No.6 of 2021 on the file of the Special Judicial Magistrate No.1, Kulithalai.

(2.) The petitioner is facing trial for the offences under Sec. 12 of Tamil Nadu Gaming Act, Sec. 143, 269 IPC and Sec. 3 of the Epidemic Diseases Act.

(3.) The learned counsel for the petitioner points out that the case on hand is covered by order, dtd. 24/7/2020 made in Crl.O.P.(MD)No. 6568 of 2020. In the said case, it was held as follows:-