THANGA KAYALARASAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash First Information Report bearing crime No.343 of 2012 pending investigation on the file of the Inspector of Police, Koodankulam Police Station, Koodankulam, Tirunelveli District and subsequently quash the same in respect of the petitioner as illegal, erroneous and devoid of merits.

(2.) The learned Counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. Without any base, the first respondent police registered a case in Crime No. 343 of 2012 for the offences under Sections 147, 148, 343, 431, 188 of IPC read with 144 Cr.P.C. 291, 294(b), 121, 121(A), 307 read with 149 of IPC and Section 3 of TNPPDL Act and Section 4 of Explosives Substances Act, 1908 as against the petitioners. Hence he prayed to quash the same.

(3.) The learned Government Advocate (criminal side) would submit that the investigation is still pending and this petition is in premature stage and hence, he prayed for dismissal of this petition.