NUR MOHAMED @ NOOR MOHAMED Vs. STATE REPRESENTED

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in Crime No.113 of 2019 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 are innocent persons 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. 113 of 2019 for the offences under Sections 294(b) , 323 , 448 & 506(i) of IPC., as against the petitioners. Hence, he prayed to quash the same.

(3.) The learned Government Advocate (Crl.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.