SIVAGURU SUBRAMANIYAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been preferred to call for the records pertaining to Crime No.7 of 2020 on the file of the Inspector of Police, Central Crime Branch Police Station, Salem and quash the same.

(2.) Heard the learned counsel for the petitioner; learned Government Advocate (Crl. Side) for the first respondent; learned counsel for the respondents 2 and 3 and perused the materials available on record.

(3.) The petitioner is the second accused; the second respondent has given a complaint before the learned Judicial Magistrate No.II, Salem in C.M.P.No.658 of 2020 under Sec. 156(3) Cr.P.C.; in pursuant to the order of the learned Judicial Magistrate No.II, Salem, the First Information Report has been registered and the complaint has been forwarded from the learned Judicial Magistrate No.II, Salem, to the file of the Inspector of Police, Central Crime Branch Police Station, Salem.