D.GOBIRAJAN Vs. SUPERINTENDENT OF POLICE, NAGAPATTINAM DISTRICT

JUDGEMENT

(1.) These two Criminal Original Petitions are filed by D.Gobirajan, S/o, Durairajan, presently residing in Singapore, who is shown as accused in Crime Nos.127 and 139 of 2018 on the file of Thiruvenkadu Police Station.

(2.) The contention of the petitioner is that the Inspector of Police, who is arrayed as third respondent in these original petitions, due to some personal animosity, foisted the following two false cases against him, viz.,

(3.) According to the petitioner, on 15.06.2018, in which overt act has been attributed against him, he was not even in India and to fortify his submission the photo copy of the passport entry made by the Immigration Official is enclosed in the typed set of papers.