SUDHAKAR Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings in C.C.No.207 of 2018 on the file of the Judicial Magistrate No.I, Nagercoil.

(2.) The petitioner is A1 before the Court below. The respondent police have filed a final report as against these three persons for an offence under Sections 294(b), 323, 324 and 506(ii) IPC.

(3.) The learned counsel for the petitioner would submit that there is a delay in registration of F.I.R in this case.