GANESAN Vs. STATE AND ORS.

JUDGEMENT

(1.) The Petitioner/A3 has filed the instant Criminal Original Petition under Section 482 of the Criminal Procedure Code praying for quashing of the F.I.R. in Crime No.29 of 2013 on the file of the 2nd Respondent (now transferred to the 1st Respondent/Inspector of Police, CB CID, Chennai).

(2.) Resume of Facts:

(3.) The Learned Senior Counsel for the Petitioner urges before this Court that the First Information Report lodged by the 3rd Respondent/Complainant is not maintainable either in law or on facts, besides the same is an illegal, unlawful, perverse and motivated one.