P.R. KAVITHA Vs. STATE AND ORS.

JUDGEMENT

(1.) THE petitioner has come forward with this petition to call for the records relating to Crime No. 1960 of 2009 on the file of the 1st respondent and quash the same insofar as the petitioner is concerned.

(2.) HEARD the learned counsel for the petitioner and the learned Government Advocate (Crl.Side) for the 1st respondent and perused the materials placed on record.

(3.) THE learned Government Advocate (Crl.side) submits that two of the accused are absconding and therefore the police were not able to file charge sheet.