KATHIRESAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in PRC No. 38 of 2019 on the file of the Judicial Magistrate, Pattukottai, Thanjavur District, as against this petitioners.

(2.) The learned Counsel appearing for the petitioners would submit that the petitioners are innocents and they have not committed any offence as alleged by the prosecution. Without any base, the first respondent police registered a case in Crime No. 51 of 2018 for the offences under Sections 147, 148, 294(b), 324, 506(ii), 452, 436 of IPC and Section 4 of TNPHW Act, as against the petitioners and taken cognizance for in PRC 38 of 2019. Hence he prayed to quash the same.

(3.) The learned Government Advocate(Crl. Side) would submit that the case is pending committal.