LAWS(MAD)-2019-11-549

J.SURIYA MOORTHY Vs. INSPECTOR OF POLICE

Decided On November 21, 2019
J.Suriya Moorthy Appellant
V/S
INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in Crime No. 44 of 2017 on the file of the first respondent police.

(2.) The learned Counsel appearing for the petitioner would submit that the petitioner is innocent he has not committed any offence as alleged by the prosecution. Without any base, the first respondent police registered a case in Crime No. 44 of 2017 for the offences under Sections 420 , 468 , 120(B) , 423 , 470 , 474 and 34 of IPC as against the petitioner. He would further submit that the petitioner is the subsequent purchaser of the property for valid sale consideration.

(3.) The learned Government Advocate(Crl.Side) would submit that the investigation is almost completed and the respondent police have only to file final report.