P. DINAGARAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the FIR in Cr. No. 808 of 2018 registered under Section 143, 188 and 285 of IPC, against the petitioners.

(2.) Heard the learned counsel for the petitioners and the learned Additional Public Prosecutor appearing on behalf of the respondent Police.

(3.) This Court already had an occasion to consider the very same issue and had quashed the proceedings in Crl. O.P. [MD]. No. 1840 of 2019 by an order dated 22.02.2019. The relevant portions of the order is extracted hereunder: