SRINIVASAN Vs. STATE

JUDGEMENT

(1.) THE above two petitions filed under Sec.482 of Criminal Procedure Code are to call for the First Information Report and the records connected with Crime No.87 of 1992 on the file of the Inspector of Police, DCB/Salem and to quash the same.

(2.) CRIMINAL O.P.No.4047 of 1993 is filed by three petitioners/accused, viz. (1) Srinivasan, (2) Mani and (3) Muthu. Crl.O.P.No.4048 of 1993 is filed by (1) Moorthi, (2) Jayaram Chettiar, (3) Irudayam and (4) Paari.

(3.) SIMILAR averments are contained in the petition filed by the petitioners in Crl.O.P.No.4047 of 1993.