DR. M.S. KADIRVELU Vs. STATE

JUDGEMENT

(1.) This petition seeks to call for the records in C.C. No.478 of 2011 and quash the final report filed in F.I.R. No.695 of 2010 in C.C.No.478 of 2011 pending on the file of the VII Metropolitan Magistrate Court, George Town, Chennai and consequently direct for further investigation on the case and counter cases of complaints in F.I.R. No.695 of 2010 and C.S.R. No.205 of 2010 dated 27.09.2010, on the file of the 1st Respondent Police.

(2.) The case is one wherein the petitioners herein are alleged to have been committed the offences under Sections 143, 448, 323 and 506(i) of IPC.

(3.) The petitioners are the medical practitioners and had been in their profession for more than 45 and 2 years respectively. The 1st respondent has registered a case in F.I.R. No.695 of 2010 on the false complaint given by the 2nd respondent (defacto complainant) against these petitioners for the alleged offences under Sections 143, 448, 323 and 506(i) of IPC.