P M MUNUSAMY Vs. STATE

JUDGEMENT

(1.) PETITION filed under Section 482 Cr.P.C to call for the records in Crime No. 277 of 2007 on the file of the Respondent police and quash the same. The above criminal O.P has been filed by the petitioners to call for the records in Crime No,277 of 2007 on the file of the Respondent police and quash the same.

(2.) THE petitioners contended in their petition that the Respondent Police registered a case in Crime No,277 of 2007 under Sections 294 (B), 306, and 506 (ii) of I.P.C against the petitioners on the complaint dated 26.5.2007 preferred by one Sindhuja against all the petitioners.

(3.) IN the said case, the petitioners were granted bail. The petitioners further alleged that the Respondent police, without considering all the facts and circumstances of the case, had registered a case against the petitioners.