MUTHUPANDI Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in Crime No.372 of 2018 on the file of the first respondent police.

(2.) Heard both side.

(3.) A careful perusal of entire materials available on record, the First Information Report discloses a prima facie offence against the petitioner and there is no reason to interfere with the same. It is also relevant to rely upon the judgment of the Hon'ble Supreme Court of India passed in Crl.A.No.255 of 2019 dated 12.02.2019 - Sau. Kamal Shivaji Pokarnekar vs. the State of Maharashtra & ors ., as follows:-