A.SUBRAMANI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been preferred to call for the records pertaining to the Crime No.1163 of 2020 on the file of the respondent police and quash the same as illegal.

(2.) The case of the prosecution is that on 30/10/2020 at about 8.26.p.m, the petitioner along with one D.Manivannan and other unknown person came to the house of the second respondent and abused him in filthy language. It is further alleged that they also threatened the second respondent with dire consequences.

(3.) Heard the learned counsel for the petitioner, the learned Additional Public Prosecutor appearing for the first respondent and the learned counsel for the second respondent.