THIRU S. VELLADURAI Vs. MUNIANDI

JUDGEMENT

(1.) The Writ Petition is filed by the petitioner challenging the order passed by the second respondent dtd. 4/6/2019 with a prayer to quash the same.

(2.) The brief facts of the case are as follows:

(3.) An advocate who met David, the co-accused of deceased Suresh when he was kept in Central Prison, Madurai had informed him that the Police had foisted a case and detained the said David and the deceased Suresh on 2/12/2011 at about 10.00 p.m. On 2/12/2011, though the Police suspected that the said David and the deceased Suresh could have attempted to steal the vehicle, during enquiry, both Suresh and David had made it clear to the Police that they did not commit such offence. However, the public had suspicion over their attitude and only due to wrong understanding, the public felt that they had come to steal the vehicle and handed over them to the local Police.