THOMAS @ THOMAS PANDIAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the FIR registered against the petitioners in Crime No.195 of 2017 by the first respondent.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Cr.No.195 of 2017 for the alleged offence punishable under Sections 447, 294(b), 323 and 506(ii) of I.P.C., against the petitioners/accused Nos.1 to 4 and in order to quash the same, the petitioners are before this Court by filing the present petition.

(3.) At this juncture, the learned Government Advocate (Crl.side) appearing for the first respondent submitted that investigation in Cr.No.195 of 2017 has been completed and charge sheet has been filed before the concerned Court, but the same has not been taken on file. Therefore, the relief sought by the petitioner cannot be granted.