PERIYAR SELVAM Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the criminal proceedings in C.C.No.123 of 2019 on the file of the Judicial Magistrate, Manapparai as against the petitioners.

(2.) The learned counsel appearing for the petitioners swould submit that the petitioners are innocent persons and they have been falsely implicated in the case with oblique motive. The respondent police without looking into the factual facts of the case registered the case only on the false allegations and without properly investigating the persons involved in the crime. Hence. He prayed for quashment of the criminal proceedings.

(3.) The learned Government Advocate (criminal side) submitted that there are materials available to proceed with the case as against the petitioners herein and at the threshold, the criminal proceedings cannot be quashed and the charges framed against the petitioners have to be gone into a full-fledged trial. Further, he would submit that the trial has also been commenced and hence, he prayed for dismissal of the petition.