YASMIN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C. No. 22 of 2019 on the file of the learned Additional Mahila Court(Judicial Magistrate) Nagercoil District , as against this petitioners.

(2.) The learned Counsel appearing for the petitioners would submit that the petitioners 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. 32 of 2018 for the offences under Sections 498(A), 294(b) and 420 of IPC, as against the petitioners and taken cognizance in CC 22 of 2019. 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.