LAWS(MAD)-2019-10-340

CHRISTOPHER Vs. INSPECTOR OF POLICE, KOTTRICODE POLICE STATION

Decided On October 21, 2019
CHRISTOPHER Appellant
V/S
Inspector Of Police, Kottricode Police Station Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in Crime No. 5 of 2012 on the file of the first respondent police.

(2.) The learned Counsel appearing for the petitioners would submit that the petitioner 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. 5 of 2012 for the offences under Sections 5(A) of Indian Explosive Act 1908 amendment Act 54/01 and Section 9A 1A of Arms Act r/w. 201 of IPC as against the petitioners.

(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.