V.GANESAN Vs. S.SUCITHRA

JUDGEMENT

(1.) This petition has been filed to quash the criminal proceedings in in D.V.C.No.9 of 2019 on the file of the Judicial Magistrate No.1, Tirunelveli.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in the case with oblique motive. The trial Court without looking into the factual facts of the case, taken cognizance of the matter only on the false allegations and without properly investigating the persons involved in the offence. Hence, he prayed for quashment of the criminal proceedings.

(3.) The learned counsel appearing for the respondents submitted that there are materials available to proceed with the case as against the petitioner herein and at the threshold, the criminal proceedings cannot be quashed and the same has to be gone into a full-fledged trial and hence, he prayed for dismissal of the petition.