R.RAVIKUMAR. Vs. STATE

JUDGEMENT

(1.) Accused A1 to A4 are the petitioners herein, seeking quashment of S.C.No.12 of 2019, on the file of the learned Principal District and Sessions Judge, Namakkal.

(2.) Facts leading to the filing of the above Criminal Original Petition are as under:

(3.) Seeking to quash the said Sessions Case, the learned counsel for the petitioner would contend that the 1st respondent police had failed to conduct the investigation in a proper perspective and grossly erred in filing two separate charge-sheets for one single occurrence in Crime Nos.301 of 2017 and 302 of 2017, is highly unimaginable, as the same is non-est in the eye of law.