DURAIPANDIAN Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to call for the records pertaining to the F.I.R. in Cr. No.2987 of 2017 on the file of the first respondent police and quash the said F.I.R. dated 29.12.2017 as against the petitioners/accused 3 and 4.

(2.) On the complaint lodged by Jagannathan, the first respondent police have registered a case in Cr. No.2987 of 2017 on 29.12017 under Sections 294(b), 420, 468, 471 and 506(ii) IPC and Section 4 of the Tamil Nadu Prohibition of Charging Exorbitant Interest Act, 2003 against Ashok (A.1), Sivarajan (A.2), Duraipandian (A.3) and Selvam (A.4), for quashing which, Duraipandian (A.3) and Selvam (A.4) are before this Court.

(3.) Heard Mr. A. Ramesh, learned Senior Counsel appearing for the petitioners/accused, Mr. Ramana Reddy, learned counsel for the de facto complainant and Mrs. Kritika Kamal, learned Government Advocate (Crl. Side) appearing for the first respondent-State.