VAIKO Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This petition has been filed seeking to quash the final report in C.C.No.5516 of 2009, on the file of the XIII Metropolitan Magistrate, Egmore.

(2.) The learned counsel for the petitioner would submit that the FIR was registered in Crime No.2148 of 2007 by the respondent police under sections 13(2) of the Unlawful Activities (Prevention) Act 1967 as amended by the Unlawful Activities (Prevention)

(3.) The learned counsel for the petitioner primarily raised two grounds, challenging the final report filed by the respondent police and the Court below taking cognizance of the same. The first ground that was raised by the learned counsel for the petitioner is that the final report that has been taken cognizance for an offence under Sec. 188 and 143 of Penal Code is unsustainable in view of the judgment of this Court in Jeevanandham and others Vs. State Represented by Inspector of Police, Velayuthampalayam Police Station, Karur District and another reported in 2018 (2) LW (Crl) 606.