ROBIN JESUDASAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed under Section 482 of Cr.P.C., to call for the records relating to Crime No.521 of 2013 from the file of the Inspector of Police, Vadavalli Police Station, Coimbatore District and quash the same.

(2.) None appeared for the second respondent.

(3.) The case of the prosecution in brief is that the 1st respondent police registered a case against the petitioner here based upon the 2nd respondent complainant for the allegation he has committed offence under Section 4 of Tamil Nadu Women's Harassment Act 1998.