D RAMAKRISHNAN Vs. STATE

JUDGEMENT

(1.) THE 11th accused concerned in Crime No. 1322 of 1993 on the file of D-3, Ice House Police Station, has filed this petition under Sec. 482, Crl.P.C., praying to call for the records in the above case and quash the same, as against him.

(2.) SHORT facts are:

(3.) I have carefully considered the submissions made by rival counsels. In para.4 of the petition, it is stated as follows: