MANIKANDAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed, invoking Sec. 482 Cr.P.C., seeking orders to call for the records relating to the impugned FIR in Crime No.1425 of 2020 on the file of the respondent police and quash the same in so far as the petitioner is concerned.

(2.) The petitioner is the 14th accused in a case registered in Crime No.1425 of 2020 on the file of Keelavalavu Police Station, Madurai District.

(3.) The Sub Inspector of Police attached to Keelavalavu Police Station has registered a case in Crime No.1425 of 2020 on 15/9/2020 for the alleged offences under Ss. 143 and 188 IPC against 28 named persons and some other persons belonging to Keelavalavu, Vachampatty Village.