S BABU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These Criminal Original Petitions have been filed, seeking to quash the First Information Report in Crime No.18/AC/2018, dated 10.09.2018, on the file of the 1st Respondent, the Deputy Superintendent of Police, Vigilance and Anti-Corruption, Villupuram.

(2.) The facts, leading to filing of these Criminal Original Petitions, are as follows:-

(3.) Apart from the above facts, leading to filing of these Criminal Original Petitions, in order to thrash out the impugned First Information Report, the Petitioners/A1 and A2 has raised the following averments and grounds, in the affidavits filed in support of these Criminal Original Petitions:-