JEYAPRAKASH Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) his Criminal Original Petition has been filed on 18/12/2018 praying to quash Spl.C.C.No.3 of 2018 pending on the file of the learned Principal District and Sessions Judge, Tuticorin.

(2.) Heard Mr. R.Anand, the learned counsel for the petitioner, Mr. R. Meenakshi Sundaram, the learned Additional Public Prosecutor for the first respondent State and Mr. B. Ramanthan, learned Standing Counsel for the second respondent/defacto complainant.

(3.) The petitioner herein is the sole accused in the aforesaid case. The first respondent filed a charge sheet against the petitioner under Sec. 135(1)(a) of Electricity Act, 2003 based on the complaint lodged by the second respondent on 7/4/2011.