C.R.MUTHUKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Both the Criminal Original Petitions have been filed seeking to quash the First Information Reports registered against the petitioner in Crime Nos.1 and 2 of 2026 on the file of the first respondent.

(2.) Both the Writ Petitions have been filed seeking a direction to the first respondent to conduct a re-investigation into the FIRs registered in Crime Nos.110 and 200 of 2024 dtd. 23/5/2024 and 11/9/2024 respectively on the file of the second respondent, which were subsequently closed as " Mistake of fact " .

(3.) However, the allegations in all the petitions are substantially identical and the accused/petitioner is common in all the cases. Though the complainants are different persons in Cr.No.1 and 2 of 2026, the allegations arise out of the same series of transactions. Hence, all the petitions are disposed of by this common order.