R SIVAKUMAR Vs. STATE

JUDGEMENT

(1.) This petition has been filed to call for the records relating to Crime No.2 of 2016 on the file of District Crime Branch, Cuddalore & District and to quash the same.

(2.) On the complaint lodged by Lawrence, the first respondent police have registered a case in Cr.No.2 of 2016 on 25.03.2016 under Sections 468, 471 and 420 IPC against Ramasamy and six others, for quashing which, A3 is before this Court.

(3.) Heard Mr.P.Wilson, learned Senior Counsel appearing for the accused, Mr.Karthik, learned Senior Counsel for the de facto complainant and Ms.Kritika Kamal, learned Government Advocate (Crl.Side) appearing for the State.