SENTHIL KUMARAN Vs. REGISTRAR

JUDGEMENT

(1.) The present Writ Petition is filed by the petitioner for the issuance of Writ of Certiorari calling for the records in S.H.R.C. No.5002 of 2019 dtd. 13/1/2022 and to quash the same.

(2.) The brief facts of the case of the 2nd respondent/complainant are as follows:

(3.) Heard Ms. Kritika Kamal, learned counsel appearing for the petitioner, Mr. P. Gurunathan, learned Additional Government Pleader, appearing for the 1st respondent and Mr. M. Marimuthu, learned counsel for the 2nd respondent.