DR. VIJAYAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been preferred seeking to call for the records pertaining to the charge sheet laid in Cr. No. 929 of 2012 as against the petitioner and pending on the file of the I Additional District and Sessions Court, Chengalpet under S.C. No. 187 of 2014 and quash the same.

(2.) A vignette of the facts leading to the filing of this quash petition is as under:

(3.) Heard Mr. R. Singgaravelan, learned Senior Counsel representing Mr. P. Vajravelu, learned counsel on record for Dr. Vijayan (A3), Mr. C. Iyapparaj, learned Additional Public Prosecutor appearing for the first respondent-State and Mr. K. Sankaran, learned counsel for the second respondent/de facto complainant.