B.T. KUMAR @ ARASUKUMAR Vs. STATE

JUDGEMENT

(1.) This criminal original petition has been filed seeking to call for the records relating to C.C. No.138 of 2013 on the file of the Judicial Magistrate Court, Alangudi and quash the same.

(2.) On the complaint lodged by Sivanandam, the second respondent herein, the first respondent police registered a case in Cr.No. 48 of 2013 and after completing the investigation, filed final report in C.C. No.138 of 2013 before the Judicial Magistrate, Alangudi under Sections 406,420 and 506 (I) IPC against the petitioner herein, seeking quashment of which, this criminal original petition has been filed.

(3.) Heard Mr. V. Kathirvelu, learned Senior Counsel representing Mr. S. Ravi, learned counsel on record for the petitioner and Mr. A.P.G. Omchairmaprabhu, learned Government Advocate (Crl. Side) appearing for the first respondent police.