A SEKAR Vs. STATE

JUDGEMENT

(1.) THE above Criminal Original Petition has been filed by the petitioner to call for the entire records in connection with C.C.No. 76 of 2007 on the file of Judicial Magistrate No.I, Ponneri and quash the same.

(2.) THE petitioner submitted that the respondent police registered a case in Crime No,208 of 2006 on an alleged offence under Section 304(a) of IPC against three accused persons. THE petitioner herein is the 3rd accused in the said Crime Number. THE charge sheet revealed that on 11.11.2006 at about 4.00PM, the accused persons namely (1)Shareka (2) Antony Jude and (3) the petitioner herein had asked one Shankar to do some repair of electricity wire at the post at Sub-Station 110/33 K.V. Periapalayam.

(3.) ACCORDINGLY, the Criminal Original Petition No. 24315 of 2007 is disposed of. The connected Miscellaneous Petition is closed.