LAWS(MAD)-1991-3-17

THAMARAIKANI Vs. STATE OF TAMIL NADU

Decided On March 01, 1991
THAMARAIKANI Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr. P.C. to call for the records in C.c. No. 7838 of 1988 pending on the file of the XIII Metropolitan Magistrate, Egmore, Madras-8 and to quash the proceedings, under the following circumstances:-

(2.) Thereafter, the complainant gave a written complaint on 27/1/1988 to the respondent herein. The Sub-Inspector of Police attached to the respondent-station registered the complaint as crime No. 28 of 1988 for offences punishable under Sections 448 and 506, Part II, I.P.C. After investigating the case, the respondent filed the charge-sheet

(3.) Charges were framed against the petitioner on the basis of the First Information Report for offences punishable under Sections 448 and 506, Part II of the Indian Penal Code.