MOHANAKRISHNAN Vs. STATE REP BY SUB INSPECTOR OF POLICE CCB TEAM - XVIII, COMMISSIONER OF POLICE OFFICE VEPERY, CHENNAI

JUDGEMENT

(1.) This petition has been filed to call for the records in Cr.No.41 of 2018 on the file of the Inspector of Police, Central Crime Branch, Team-XVIII, Vepery, Chennai and quash the same as far as the petitioner is concerned.

(2.) On the complaint lodged by Manikandan, the second respondent herein, the first respondent police have registered a case in Cr.No.41 of 2018 on 30.01.2018 under Sections 420 IPC, 82(a) of the Registration Act and Section 120-B IPC against Saroja and six others, challenging which, Mohanakrishnan [A2] has filed this quash application.

(3.) Heard Mr.Ashok Menon, learned counsel for the accused, Mr.C.Raghavan, learned Government Advocate (Crl.Side) for the State and Mr.M.Kamalakannan, learned counsel for Shanmuga Priya/the intervenor, who is the daughter of Dasarathan.