U M. MAHA ABIRAMI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C.No.185 of 2009 pending on the file of the Judicial Magistrate, Sivagangai , as against the petitioner.

(2.) The learned Counsel appearing for the petitioner would submit that the petition 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.946 of 2008 for the offences under Sections 420,427,448 and506(ii) of IPC, as against the petitioner and taken cognizance for in C.C. No.185of 2009. Hence he prayed to quash the same.

(3.) The learned Government Advocate(Crl.Side) would submit that some of the witnesses have been examined in this case.