BASHEER AHAMED Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C. No. 50 of 2019 on the file of the learned Judicial Magistrate No. V, Trichy , 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. 6 of 2013 for the offences under Sections 3417, 420, 468, 471 and 506(i) of IPC, as against the petitioner and taken cognizance for in C.C. No. 50 of 2019. Hence he prayed to quash the same.

(3.) The learned Additional Public Prosecutor would submit that some of the witnesses have been examined in this case.