LAKSHMANAN Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to call for the records relating to the S.T.C.No.677 of 2020 on the file of the Judicial Magistrate Court, Theni, Theni District for the offences under Ss. 143 and 188 IPC and quash the same as against this Petitioner.

(2.) The learned counsel appearing for the petitioner would submit that the facts of the case are similar to the case covered in the decision reported in 2018 2 LW (Crl) 606 [Jeevanandham and others vs. The Inspector of Police Velayuthampalayam Police Station, Karur District] dtd. 20/9/2018 and in the case of Sri Raja vs Inspector of Police, Sivakasi Town Police Station Virudhunagar District and other in batch of cases in Crl.O.P(MD) No.7922 of 2019 dtd. 30/8/2019

(3.) The learned Additional Public Prosecutor appearing for the respondent would submit that the facts of the case are similar to the facts covered under the Judgment referred above.