SUBRAMANI Vs. THE STATE

JUDGEMENT

(1.) Petitioner/A1 in C.C.No. 201 of 2013, pending on the file of the learned Judicial Magistrate No. II, Karur, has come forward with this petition under Section 482 of the Code of Criminal Procedure to quash the said criminal proceedings so far as he is concerned.

(2.) According to the learned counsel for the petitioner, the entire allegations in the F.I.R. and the statements recorded under Section 161 Cr.P.C., from the witnesses would show that the allegations have been made as against Malarkodi/A2, however, due to prior enmity as between the petitioner and the the de facto complainant Kailasam, petitioner has been roped in in this case.

(3.) The learned Government Advocate submitted that the investigating officer has completed the investigation in Crime No. 100 of 2013 and filed the final report before the learned Judicial Magistrate No. II, Karur, for offences under Sections 447, 294(b), 295 and 506(ii) I.P.C., as against accused 1 and 2 and the learned Magistrate also has taken cognizance in C.C.No. 201 of 2013 and it is pending trial.