M SANKARESWARAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Original Petition is filed under Section 482 of Criminal Procedure Code, to call for the records in Special C.C.No.3 of 2014 and quash the final report dated 03.06.2014 on the file of Chief Judicial Magistrate cum Special Judge, Chengalpattu.

(2.) The averments made in the petition is extracted below for better appreciation of case.

(3.) The respondent in its counter has stated that,