LAWS(MAD)-2019-7-574

K. PRADEEP KUMAR Vs. STATE

Decided On July 09, 2019
K. Pradeep Kumar Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the FIR in Crime No. 178 of 2018.

(2.) During the pendency of this petition, it was brought to the notice of this Court that the final report has also been filed by the respondent police, after the completion of the investigation, before the Judicial Magistrate, Thittakudi on 09.09.2018.

(3.) The learned counsel for the petitioner submitted that in this case, the complainant and the Investigating Officer are the same and the case is squarely covered by the judgment of the Hon'ble Supreme Court of India reported in Mohanlal v. State of Punjab in 2018 SCC online SC 974. The learned counsel further submitted that the informant and the investigator must not be the same person and in the present case, since the informant and the investigator are the same person, the investigation itself is vitiated.