ILAMPLRAIYAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed, invoking Sec. 482 Cr.P.C., seeking orders to call for the records in S.T.C.No.4335 of 2018 pending on the file of the Court of the Judicial Magistrate, Rajapalayam and quash the same.

(2.) The petitioner is the sole accused in S.T.C.No.4335 of 2018 on the file of the Court of the Judicial Magistrate, Rajapalayam.

(3.) On the basis of the complaint lodged by the second respondent, FIR came to be registered in Crime No.519 of 2018 against the petitioner for the alleged offences under Ss. 294(b), 353 and 506(i) IPC. The first respondent, after completing the investigation, has laid a final report under Sec. 173 Cr.P.C. against the petitioner herein for the alleged offences under Ss. 294(b), 353 and 506(i) IPC and the case was taken on file in S.T.C.No.4335 of 2018 and the same is pending on the file of the learned Judicial Magistrate, Rajapalayam.