KARUPPANNAN Vs. THE SUPERINTENDENT OF POLICE AND ORS.

JUDGEMENT

(1.) THIS writ petition has been filed seeking a Writ of Certiorari to call for the records pertaining to the proceedings of the first respondent passed in his proceedings Memo No. SE/TEDC/M/TV/AEE/MM/SDM/F.DOC/D. 028/15, dated 11.02.2015 and the consequential order passed by the second respondent in his proceedings in Lr. No. AEE/O & M/LLT/F. Theft. APTS/D38/2015, dated 30.03.2015 and quash the same as illegal.

(2.) BRIEF facts necessary for the disposal of this writ petition, are as follows:

(3.) IN support of his submissions, the learned Counsel for the petitioner, relied on the decision of this Court in N. Mohammed Farook v. Union of India [W.P(MD) No. 1715 of 2011, decided on 20.02.2012], wherein it is held as follows: