VETRIVEL Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the First Information Report in Crime No. 15 of 2019 on the file of the first respondent police.

(2.) The learned Counsel appearing for the petitioners would submit that the petitioner are innocent 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. 15 of 2019 for the offences under Sections 498(A),406 and 494 of IPC as against the petitioners.

(3.) The learned Government Advocate(Crl. Side) would submit that the investigation is almost completed and the respondent police have only to file final report.