K. JAYAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner is one of the accused in Crime No. 132 of 2014 on the file of the first respondent alleging that the petitioner along with another accused committed offences punishable under Sections 420 and 506 of I.P.C. On the ground that the registration of the said case and continuance of the investigating amounts to clear abuse of process of law, the petitioner has come up with this petition seeking to quash the F.I.R. and the connected proceedings.

(2.) I have heard Mr. R.Gandhi, learned senior counsel appearing for the petitioner, Mr. M.Maharaja, learned Additional Public Prosecutor appearing for the first respondent and Mr. S.Ananthanarayanan, learned counsel appearing for the second respondent. I have also perused the records carefully.

(3.) The first respondent Mr. Gunasekaran, Inspector of Police, Tirupattur Town Police Station, is also present along with the records. I have the benefit of going through the entire case diary also.