R. MOHAMED ELIAS Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed, invoking Sec. 482 Cr.P.C., seeking orders to call for the records pertaining to the case in S.T.C.No.939 of 2022 pending on the file of the Court of the Judicial Magistrate No.III, Dindigul and quash the same.

(2.) The petitioners are the accused 1 to 5 in S.T.C.No.939 of 2022 pending on the file of the Court of the Judicial Magistrate No.III, Dindigul.

(3.) On the basis of the complaint lodged by one Suppuraj, Village Administrative Officer, Adiyanuthu Village, FIR came to be registered in Crime No.1617 of 2020 on 31/7/2020 for the alleged offences under Ss. 143, 341, 283 and 269 IPC against the accused including the petitioners herein.