S. CHARLES Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the FIR registered by the respondent Police and which is pending investigation.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor.

(3.) The contentions put forward by the learned counsel appearing on behalf of the petitioner is purely factual in nature and this Court cannot venture into conducting a mini investigation into the matter and it therefore does not fall within the ambit of its jurisdiction under Section 482 of Cr.P.C. Any finding on facts will also have a bearing on the investigation conducted by the respondent Police.