SANKARAN Vs. STATE AND OTHERS

JUDGEMENT

(1.) This Criminal Original Petition is filed to call for the records pursuant to the Crime No.9 of 2010 dated 03.01.2010 pending on the file of the Inspector of Police, J-6 Thiruvanmiyur Police Station, Thiruvanmiyur, Chennai - 600 041 and quash the same.

(2.) The petitioner herein, who is the accused in Crime No.9 of 2010 registered by the first respondent for the offences under Sections 147, 148, 294(b) and 506(ii) of the Indian Penal Code had filed the above quash petition.

(3.) The contention of the learned counsel for the petitioner is that the second respondent, who is the defacto complainant had preferred a complaint on 10.07.2009, which was initially registered as C.S.R.No.165/J6/09, thereafter, on 03.10.2018, First Information Report was registered against the petitioner and five unknown persons. The petitioner was arrested on 08.10.2010 and was remanded to Judicial custody.