MADHAN AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) The present Criminal Original Petitions have been filed to quash the proceedings, wherein, both in the case as well as in the counter case, final report has been filed by the respondent police.

(2.) The learned counsel appearing on either side submitted that a case and counter was filed in Crime No.264 and 265 of 2015. Therefore, the respondent police ought to have investigated both the First Information Reports in accordance with P.S.O.588A and he should have found out who the aggressor was and he should have filed one final report and closed the other case. Instead, the final report has been filed in both the cases and therefore, there is a serious illegality that was committed by the Investigating Officer and the same requires interference of this Court.

(3.) The learned counsel placed reliance upon the judgment of this Court passed in the case of Kumar and 4 others Vs. State by Inspector of Police, Rasipuram Police Station, Namakkal District in Crl.O.P.No.12203 of 2017, dated 16.08.2019.