R. SHANMUGANATHAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the First Information Report in Crime No. 190 of 2018 on the file of the Respondent police as against the petitioner.

(2.) The learned Counsel appearing for the petitioner would submit that the entire allegation in the prosecution case is false. He would further submit that on verification of the FIR through online which clearly shows that the petitioner has not at all involved in the crime of offence as stated by the first respondent police. Without any base, the first respondent police registered a case in Crime No. 190 of 2018 for the offences under Sections 294(b), 352, 406, 494, 509, 506(ii) of IPC and Section 4 of Tamil Nadu Prohibition of Harassment of Woman Act, 2002, as against the petitioner. Hence he prayed to quash the same.

(3.) The learned Government Advocate (criminal 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.