ANBU RAMU Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the FIR No. 81 of 2016, dated 20.03.2016 on the file of the first respondent police as against the petitioners.

(2.) The learned Counsel appearing for the petitioners would submit that the petitioners did not commit any offences as alleged in the impugned FIR. Without any base, the first respondent police registered a case as against the petitioner in Crime No. 81 of 2016 for the offences under Sections 147, 148, 294(b), 323 and 506(ii) of I.P.C. with an intention to prevent the petitioners to join Government jobs. Hence they prayed to quash the same.

(3.) The learned Government Advocate (criminal side) would submit that the investigation is still pending and this petition is in premature stage and hence, he prayed for dismissal of this petition.