S.VIJAY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition has been filed to call for the records in Crime No.553 of 2020 on the file of the 1st respondent Police and quash the same.

(2.) Heard the learned counsel for the petitioners and the learned Government Advocate for the 1st respondent.

(3.) The contentions put forward by the learned counsel appearing on behalf of the petitioners are purely factual in nature and this Court cannot venture into conducting a mini investigation into the matter and it therefore does not fall within the ambit of its jurisdiction under Sec. 482 of Cr.P.C. This Court must also bear in mind the parameters laid down by the Apex Court in Neeharika Infrastructure Pvt.Ltd., case reported in 2021 SCC Online SC 315. Any finding on facts will also have a bearing on the investigation conducted by the respondent Police. It is also seen from records that the respondent police is investigating the case and counter in Crime Nos.552 and 553 of 2020.