V.C.MURUGAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to call for the records relating to the case in Cr.No.139/2016 on the file of the respondent/complainant and quash the same in respect of the petitioners/accused.

(2.) Heard the learned counsel for the petitioners and the learned Government Advocate [crl.side] appearing for the State.

(3.) On the complaint lodged by S.Boopathy, the Sub Inspector of Police, the Inspector of Police, Eriyodu Police Station, registered a case in Cr.No.139/2016 on 02.04.2016 for offences u/s 147, 148, 294(b), 323, 324, 353, 332 and 307 IPC r/w Section 3 of TNPPDL Act, 1957 against the petitioners and other accused, challenging which the petitioners are before this Court for quashing the same.